Section 103(2) in Uttarakhand Co-Operative Societies Act, 2003
(2)(a)whoever commits an offence under clauses (i), (iv), (v), (vii), or (viii) of sub-section (1) shall on conviction be liable to be punished with fine which may extend to five thousand rupees :Provided that, any person who does an act in relation to elections which has been made an offence under the rules, shall be punishable with imprisonment for such term not exceeding two years, or with fine not exceeding rupees ten thousand as may be provided in the rules or with both;(b)whoever commits an offence under clause (ii), clause (iii) or clause (vi) of sub section (1) shall on conviction be liable to be punished with imprisonment of either description which may extend to two years and shall also be liable to fine which may extend to five thousand rupees.(c)every offence referred to in clause (b) shall be cognizable and bailable.
