The Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013

26. Penalty for non-compliance with provisions of Act.

1.   Where the employer fails to-•-

a.   constitute an Internal Committee under sub-section (1) of section 4;

b.   take action under sections 13, 14 and 22; and

c.   contravenes or attempts to contravene or abets contravention of other provisions of this Act or any rules made there under, he shall be punishable with fine which may extend to fifty thousand rupees.

2.   If any employer, after having been previously convicted of an offence punishable under this Act subsequently commits and is convicted of the same offence, he shall be liable to-CO twice the punishment, which might have been imposed on a first conviction, subject to the punishment being maximum provided for the same offence:

Provided that in case a higher punishment is prescribed under any other law for the time being in force, for the offence for which the accused is being prosecuted, the court shall take due cognizance of the same while awarding the punishment;

  i.  

  ii.   Cancellation, of his licence or withdrawal, or non-renewal, or approval, or cancellation of the registration, as the case may be, by the Government or local authority required for carrying on his business or activity.