Section 96(5) in Himachal Pradesh Co-Operative Societies Act, 1968
(5)Any officer or custodian who willfully fails to hand over custody of books, records, cash, security and other property belonging to a society, of which he is an officer or custodian, to a person entitled under sections 38, 70 and 79 shall be punishable with fine which may extend to two hundred rupees and in the case of a continuing breach with a further fine which may extend to five rupees for every day during which the breach is continued after conviction for the first such breach.
