Section 107 in Bombay Industrial Relations Act, 1946
107. Penalty for contravention of a standing order. - Any employer who acts in contravention [a model standing order notified and in operation under subsection (5) of section 35 of] a standing order settled under Chapter VII shall, on conviction, be punishable with fine which may extend to Rs. 500 and in the case of a continuing contravention of such standing order, with an additional fine which may extend to Rs. 125 per day for every day during which such contravention continues.
