Section 4B in Rajasthan Societies Registration Act, 1958
4B. Penalty for non-compliance of section 4 or 4-A or for making a false entry.
(1) If the Chairman, Secretary or any other person authorised in this behalf by the rules and regulations of the society or by a resolution of the governing body of the society fails to comply with the provisions of Section 4 or Section 4-A, he shall, on conviction, be punishable with fine which may extend to five hundred rupees and in case of a continuing breach, with a further fine not exceeding fifty rupees for each day during which the defaults is continued after the first conviction for such offence.(2)If any person wilfully makes or causes to be made any false entry in, or any omission from, the list filed under Section 4 or any statement or copy of rules and regulations or of alterations therein sent to the Registrar under Section 4-A, he shall, on conviction, be punishable with fine which may extend to two thousand rupees.
