(4)[ If the authority hearing an application under this section is satisfied,-(a)that the application was either malicious or vexatious, the authority may direct that a penalty ] [not exceeding three hundred seventy five rupees] [ Substituted by Act 41 of 2005, Section 8, for " not exceeding fifty rupees" (w.e.f. 9.11.2005).][be paid to the employer or other person responsible for the payment of wages by the person presenting the application; or [Substituted by Act 53 of 1964, Section 13, for sub-Section (4) (w.e.f. 1.2.1965). ](b)that in any case in which compensation is directed to be paid under sub-section (3), the applicant ought not to have been compelled to seek redress under this section, the authority may direct that a penalty ] [not exceeding three hundred seventy five rupees] [Substituted by Act 41 of 2005, Section 8, for " not exceeding fifty rupees" (w.e.f. 9.11.2005). ][be paid to ] [Substituted by Act 53 of 1964, Section 13, for sub-Section (4) (w.e.f. 1.2.1965). ] [the appropriate Government] [ Substituted by Act 41 of 2005, Section 3, for " the State Government" (w.e.f. 9.11.2005).][by the employer or other person responsible for the payment of wages. [Substituted by Act 53 of 1964, Section 13, for sub-Section (4) (w.e.f. 1.2.1965). ](4-A) Where there is any dispute as to the person or persons being the legal representative or representatives of the employer or of the employed person, the decision of the authority on such dispute shall be final.(4-B) Any inquiry under this section shall be deemed to be a judicial proceeding within the meaning of sections 193, 219 and 228 of the Indian Penal Code (45 of 1860).] [Substituted by Act 53 of 1964, Section 13, for sub-Section (4) (w.e.f. 1.2.1965). ]
