Section 46(2) in Jharkhand Co-operative Societies Act, 2008
(2)Any officer or member of a society or any person who contravenes the provisions of sub-section (1) shall be punishable with fine which may extend to 5,000 (Rupees Five Thousands Only) rupees, and, in the case of a continuing offence, with a further fine of Rs. 100/- (Rupees One Hundred Only) for each day on which the offence is continued after conviction thereof:
