Section 6 in The Maharashtra Unemployment Allowance Payment To Workmen In Factories (For Temporary Period) Act, 1976
6. Penalty. —
Any person who commits a breach of any of the provisions of thisAct, shall, on conviction, be punished with imprisonment for a term which may extend to six months, or with fine, or with both, and where the breach is a continuing one, with a further fine which may extend to two hundred rupees for every day during which the breach continues after the conviction for the first and the Court trying the offence, if it fines the offender, may direct that the whole or any part of the line realised from him shall be paid by way of unemployment allowance to any person who, in its opinion, has been injured by such breach.
