Employees’ State Insurance Act, 1948
85C. Power of Court to make orders
(1) Where an employer is convicted of an offence for failure to
pay any contribution payable under this Act, the Court may, in addition to
awarding any punishment by order, in writing require him within a period
specified in the order (which the Court may if it thinks fit and on application
in that behalf, from time to time, extend), to pay the amount of contribution
in respect of which the offence was committed, 127[and to furnish the
return relating to such contributions].
(2) Where an order is made under sub-section (I), the employer
shall not be liable under this Act in respect of the continuation of the
offence during the period or extended period, if any, allowed by the Court, but
if, on the expiry of such period or extended period, as the case may be, the
order of the Court has not been fully complied with, the employer shall be
deemed to have committed a further offence and shall be punishable with
imprisonment in respect thereof under section 85 and shall also be liable to
pay fine which may extend to 128[one thousand rupees] for every day
after such expiry on which the order has not been complied with.]