(1)If the Management fails, without any reasonable excuse, to comply with any direction issued by the Tribunal under section 42D, within the period specified in the direction, or within such .further period as may be allowed by the Tribunal, the Management shall, on conviction, be punished, "(a)for the first offence, with fine which may extend to one thousand rupeesProvided that, in the absence of special and adequate reasons to the contrary to be mentioned in the judgment of the Court, the fine shall not be less than one hundred rupees, and(b)for the second and subsequent offences with fine which may extend to two thousand rupees:Provided that, in the absence of special and adequate reasons to the contrary to be mentioned in the judgement of the Court, the fine shall not be less than five hundred rupees.
