Section 18(1) in The Punjab Shops and Commercial Establishments Act, 1958
(1)In case of contravention of the provisions of section 16, if a [Judicial Magistrate] [Substituted for the word 'Magistrate' by Punjab Act 25 of 1964.] is satisfied that the employee has not been paid his due wages, he shall direct the employer to pay the wages along with compensation not exceeding eight times the amount of wages withheld.
