(3)The owner of, or any person incharge of, a factory who contravenes any of the provisions of sub-section (1) of Section 4, or fails to comply with any of the provisions of sub-section (2) or sub-section (3) of Section 4, shall be punishable with fine which may extend to five thousand rupees and for a second or subsequent offence with fine which may extend to ten thousand rupees.
