Section 5 in The U.P. Essential Services Maintenance Act, 1966
5. Penalty for instigation, etc.
- Any person who instigates or incites other persons to take part in, or otherwise acts in furtherance of, a strike which is or would be illegal under this Act shall be punishable with imprisonment for a term which may extend to one year or with fine which may extend to one thousand rupees or with both.
