Section 131 in Rajasthan Co-operative Societies Act, 1965
131. Punishment for offences under section 130.
- Every society, officer or past officer, member or past member, employee or past employee of a society, or any other person, who commits an offence under section 130 shall, on conviction, be punished.-(a)if it is an offence under clause (a) of that section, with imprisonment of a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both;(b)[ if it is an offence under clause (b) of that section, with imprisonment for a term which may extend to six months or with fine which may extend to five thousand rupees, or with both] [Substituted by Rajasthan Act No. 2 of 1991 [10.1.91.]]; and(c)if it is an offence under clause (c) of that section, with imprisonment for a term which may extend to one month, or with fine which may extend to five thousand rupees, or with both;(d)if it is an offence under clause (d) of that section, with fine which may extend to five hundred rupees;(e)if it is an offence under clause (e) of that section, with fine which may extend to five hundred rupees;(f)if it is an offence under clause (f) of that section, with imprisonment for a term which may extend to one year, or with fine, or with both;(g)[ if it is an offence under clause (g) of that section, with imprisonment for a term which shall not be less than three months but which may extend to one year and with fine which may extend to two thousand rupees; [Substituted by Rajasthan Act No. 2 of 1991 [10.1.91.]](h)if it is an office under clause (h) of that section, with imprisonment for a term which shall not be less than three months but which may extend to one year and with fine which may extend to two thousand rupees;(i)if it is an offence under clause (i) of that section, with imprisonment for a term which shall not be less than three months but which may extend to one year and with fine which may extend to two thousand rupees;(j)if it is an offence under clause (j) of that section, with imprisonment for a term which shall not be less than three months but which may extend to one year and with fine which may extend to two thousand rupees;(k)if it is an offence under clause (k) of that section, with imprisonment for a term which shall not be less than three months but which may extend to one year and with fine which may extend to two thousand rupees;(l)if it is an offence under clause (1) of that section, with fine which may extend to five hundred rupees.](m)if it is an offence under clause (m) of that section, with imprisonment for a term which may extend to six months or with fine which may extend to five hundred rupees, or with both,(n)if it is an offence under clause (n) of that section, with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or A with both;(o)if it is an offence under clause (o) of that section, with imprisonment for a term which may extend to two years, or with fine, or with both;(p)if it is an offence under clause (p) of that section, with imprisonment for a term which may extend to three years, or with fine, or with both;(q)if it is an offence under clause (q) of that section, with fine which may extend to two hundred and fifty rupees.
