Section 45B(2) in Jharkhand Co-operative Societies Act, 2008
(2)If the secretary or the person in-charge of the office of the registered co-operative society fails, refuses or avoids to hand over the documents as required under forgoing sub-section (1) he shall be punishable with imprisonment for a period which may extend up to six months or with a fine of Rs. 5000/- (Rupees Five Thousands Only)- or with both; and such an offence shall be cognizable.
