Section 115(5) in The Orissa Co-operative Societies Act, 1962
(5)(a)An Officer or member who destroys, mutilates, alters, falsifies or abets the destruction, mutilation, alteration, falsification or any book, paper or security or makes or abets the making of any false or fraudulent entry in any register, book of account or document belonging to a Society and such action is not done in good faith; or(b)An officer or member of a Society or any other person who does any act or omission declared by the rules to be an offence, shall be punishable with fine which may extend to [ten thousand rupees] [Substituted vide O.G.E. No. 1832 dated 27.12.2004 Section 15 (O.A. No. 11 of 2004).].
