Section 55 in The Maharashtra Shops and Establishments Act, 1948
55. False entries by employer and manager.
- If any employer or manager with intent to deceive makes, or causes or allows to be made, in any register, record or notice prescribed to be maintained under the provisions of this Act or the rules made thereunder, an entry which, to his knowledge, is false in any material particular, or wilfully omits or causes or allows to be omitted, from any such register, record or notice, an entry which is required to be made therein under the provisions of this Act or the rules made thereunder, or maintains or causes or allows to be maintained, more than one set of any register, record or notice except the office copy of such notice, or sends, or causes or allows to be sent, to an Inspector, any statement, information or notice prescribed to be sent under the provisions of this Act or the rules made thereunder which, to his knowledge, is false in any material particular, he shall, on conviction, be punished with fine which shall, not be [less than [one thousand rupees] [Substituted for the words 'less than fifty rupees' by Maharashtra 35 of 1986, Section 9(i)] ] and which may extend to [five thousand rupees] [Substituted for the words 'five hundred rupees' by Maharashtra 34 of 2005, Section 7(b).]:Provided that if both the employer and the manager are convicted the aggregate of the fine in respect of the same contravention shall not exceed [five thousand rupees.] [Substituted for the words 'five hundred rupees' by Maharashtra 34 of 2005, Section 7(c).]
