Section 145 in The Tripura Co-operative Societies Act, 1974
145. Punishments for offences under Section 144.
- Every society, officer or past officer, member or past member, employee or past employee of a society, or any other person who commits an offence under Section 144 shall, on conviction, be punished,-(a)if it is an offence under Clause (a) of that section, with imprisonment for a term which may extend to six months or with fine which may extend to five hundred rupees, or with both;(b)if it is an offence under Clause (b) of that section, with imprisonment for a term which may extend to one month, or with fine which may extend to five hundred rupees, or with both;(c)if it is an offence under Clause (c) of that section, with fine which may extend to five hundred rupees;(d)if it is an offence under Clause (d) of that section, with fine which may extend to five hundred rupees;(e)if it is an offence under Clause (e) of that section, with imprisonment for a term which may extend to one year, or with fine, or with both;(f)if it is an offence under Clause (f) of that section, with fine which may extend to two hundred and fifty rupees;(g)if it is an offence under Clause (g) of that section, with fine which may extend to five hundred rupees;(h)if it is an offence under Clause (h) of that section, with fine which may extend to five hundred rupees;(i)if it is an offence under Clause (i) of that section, with fine which may extend to five hundred rupees;(j)if it is an offence under Clause (j) of that section, with imprisonment for a term which may extend to one month, or with fine which may extend to five hundred rupees, or with both;(k)if it is an offence under Clause (k) of that section, with imprisonment for a term which may extend to one year, or with fine which may extend to two thousand rupees, or with both;(l)if it is an offence under Clause (l) of that section, with fine which may extend to one hundred rupees;(m)if it is air offence under Clause (m) of that section, with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both;(n)if it is an offence under Clause (n) of that section, with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees or with both;(o)if it is an offence under clause (o) of that section, with imprisonment for term which may extend to two years, or with fire or with both ;(p)if it is an offence under Clause (p) of that section, with imprisonment for a term which may extend to two years or with fine or with both;(q)if it is an offence under Clause (q) of that section, with fine which may extend to two hundred and fifty rupees.
