Section 47(3) in Uttarakhand Self Reliant Co-Operatives Act, 2003
(3)Every person who:(a)without reasonable cause, contravenes any provision of this Act for which no penalty is otherwise provided; or(b)fails to give any notice or send any return or document that is required by this Act;is guilty of an offence and is liable on summary conviction to a fine which may extend to ten thousands rupees.
