Section 48 in The M.P. Shops and Establishments Act, 1958
48. [ Enhanced penalty in certain cases after previous conviction. [Substituted by M.P. Act No. 19 of 1967.]
- If any employer who has been convicted of any offence under sub-section (1) of Section 9 or Section 11, 12, or 13 or sub-section (1) of Section 14 or Section 16, 17, 18, 19, 21, 22, 23, 24, 25, 25-A, 25-B, 43, [49, 54 or 58] is again guilty of an offence, involving contravention of the same provision, he shall be punished on a subsequent conviction with fine which shall not be less than [fifty rupees] [Substituted by M.P. Act No. 10 of 1982.] and which may extend to [one thousand five hundred rupees.] [Substituted by M.P. Act No. 10 of 1982.]
