Section 107 in The Gujarat 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] [These words, brackets and figures were inserted by Gujarat 8 of 1962, section 20.] 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.
