Section 91(4) in Assam Co-Operative Societies Act, 2007
(4)Every person who -(a)without reasonable cause, contravenes a provision of, this Act for which no penalty is otherwise provided, or(b)fails to file or furnish return or to give any notice or to send any document required by the provisions of this Act, - shall be guilty of an offence and shall, on summary conviction, be punishable with a fine which may extend to two thousand rupees.
