(2)If, after the commencement of this Act, any employer—(a)makes any recruitment in contravention of the provisions of this Act, or(b)makes any payment of remuneration at unequal rates to men and women workers, for the same work or work of a similar nature, or(c)makes any discrimination between men and women workers in contravention of the provisions of this Act, or(d)omits or fails to carry out any direction made by the appropriate Government under sub-section (5) of section 6,he shall be punishablewith fine which shall not be less than ten thousand rupees but which may extend to twenty thousand rupees or with imprisonment for a term which shall be not less than three months but which may extend to one year or with both for the first offence, and with imprisonment which may extend to two years for the second and subsequent offences.
