Section 17C in The Maharashtra Mathadi, Hamal And Other Manual Workers (Regulation Of Employment And Welfare) Act, 1969
17C. Appeal from Labour Court to Industrial Court. —
(1)Notwithstanding anything contained in this Act, an appeal shall lie to the Industrial Court, —(a)against a conviction by a Labour Court, by the person convicted;(b)against an acquittal by a Labour Court, by the complainant;(c)for enhancement of a sentence awarded by the Labour Court by the State Government.(2)Every appeal shall be made within thirty days from the date of the conviction, acquittal or sentence, as case may be:Provided that, the Industrial Court may, for sufficient reasons to be recorded in writing, allow an appeal after the expiry of the said period.
