Section 8 in Andhra Pradesh (Telangana Area) Public Societies Registration Act 1350F
8. Recovery of penalty and arrears of subscription:
- If the rules of the Society provide, or if it is resolved by a majority of votes of two-thirds of the members present at its general meeting that a member shall have to pay a specific pecuniary penalty for the breach of any rule of the Society, a suit may be instituted in a Civil Court for the recovery of such penalty when accrued and for the arrears of subscription.
