Section 48(5) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971
(5)If any person commits any act or publishes any writing which is calculated to improperly influence the Industrial Court, or a Labour Court or to bring such Court or a member or a Judge thereof into disrepute or contempt or to lower its or his authority, or to interfere with the lawful process of any such Court, such person shall be deemed to be guilty of contempt of such Court.
