| 21. Penalty
for contravention of Act by employer.- If any employer contravenes the provisions of this
Act or the rules made thereunder, he shall be punishable with imprisonment which may
extend to three months, or with fine which may extend to five hundred rupees, or with
both; and where the contravention is of any provision regarding maternity benefit or
regarding payment of any other amount and such maternity benefit or amount has not already
been recovered, the court shall, in addition recover such maternity benefit or amount as
if it were a fine and pay the same to the person entitled thereto. |
