Section 5(4) in The Maharashtra Essential Services Maintenance Act, 2011.
(4)Upon the issue of an order under sub-section (1) or sub-section (3), —(a)no employer in relation to an establishment to which the order applies shall declare or commence any lock-out;(b)any lock-out declared or commenced whether before or after the issue of the order, by any employer in relation to an establishment to which the order applies, shall be illegal.
