Section 4(8) in Karnataka Shops and Commercial Establishments Act, 1961
(8)If any employer has falsely claimed the benefit of deemed registration and has displayed such self certificate under sub-section (7), he shall on conviction be punished with an imprisonment of not less than six months and with a fine which may extend to five thousand rupees] [Sub-sections (6) (7)& (8) inserted by Act 28 of 2005 by notification. The Act is yet to be brought into force.]
