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23. CONTRAVENTION
OF PROVISIONS REGARDING EMPLOYMENT OF CONTRACT LABOUR. - Whoever contravenes
any provision of this Act or of any rules made there under prohibiting, restricting
or regulating the employment of contract labour, or contravenes any condition
of a licence granted under this Act, shall be punishable with imprisonment for
a term which may extend to three months, or with fine which may extend to one
thousand rupees, or with both, and in the case of a continuing contravention with
an additional fine which may extend to one hundred rupees for every day during
which such contravention continues after conviction for the first such contravention.
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