Section 17C(1) in The Maharashtra Mathadi, Hamal And Other Manual Workers (Regulation Of Employment And Welfare) Act, 1969
(1)Notwithstanding anything contained in this Act, an appeal shall lie to the Industrial Court, —(a)against a conviction by a Labour Court, by the person convicted;(b)against an acquittal by a Labour Court, by the complainant;(c)for enhancement of a sentence awarded by the Labour Court by the State Government.
