Section 53 in The Maharashtra Shops and Establishments Act, 1948
53. Contravention of section.
- If any person contravenes the provisions of section 12, he shall, on conviction, [be punished for each offence with fine which shall not be less than] [Substituted for the words 'be punished with tine which shall nor be less than ten rupees' by Maharashtra 64 of 1977, Section 18 & 19.] [one thousand rupees] [Substituted for the word 'twenty rupees' by Maharashtra 34 of 2005.] and which may extend to [five thousand rupees.] [Substituted for the words 'one hundred rupees' by Maharashtra 34 of 2005, Section 5(b).]
