 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
The Employee's Compensation Act, 1923 1[18A. Penalties.- (1) Whoever- (a) fails to maintain a notice-book which he is required to maintain under sub-section (3) of section 10, or (b) fails to send to the Commissioner a statement which he is required to sent under sub-section (1) of section 10A, or (c) fails to send a report which he is required to sent under section 10B, or (d) fails to make a return which he is required to make under 2[section 16, or] 3[(e) fails to inform the employee of his rights to compensation as required under section 17A;] shall be punishable with fine 4[which shall not be less than fifty thousand rupees but which may extend to one lakh rupees]. (2) No prosecution under this section shall be instituted except by or with the previous sanction of a Commissioner, and no Court shall take cognizance of any offence under this section, unless complaint thereof is made 5[within six months of the date on which the alleged commission of the offence came to the knowledge of the Commissioner].] 1. Ins. by Act 15 of 1933, s. 11. 2. Subs. by Act 11 of 2017, s. 3, for "section 16" (w.e.f.15-5-2017). 3. Ins. by s. 3, ibid. (w.e.f.15-5-2017). 4. Subs. by s. 3, ibid., for "which may extend to five thousand rupees" (w.e.f.15-5-2017). 5. Subs. by Act 64 of 1962, s. 6, for certain words (w.e.f.1-2-1963).    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back