Section 83A in The Assam Co-operative Societies Act, 1949
83A.
(1)A copy of the Co-operative Demand Certificate prepared under Sections 70 and 83 of this Act shall be served in the manner prescribed upon the person from whom the amount is due.(2)On receipt of a copy of the Co-operative Demand Certificate the person from whom the amount is due shall pay the same within a period of thirty days from the date of service of the Certificate; provided that the period during which the payment is to be made may be extended by the Registrar for another period not exceeding thirty days for reasons to be recorded in writing.(3)Any person violating the provisions of sub-section (2) above shall on conviction be punished with imprisonment of either description for a term which may extend to sic months or with fine which may extend to one thousand rupees or with both.
