Section 73 in Sikkim Co-Operative Societies Act, 1955
73. Punishment for false return, false information, Disobeying summons, orders etc.
- If (a) a registered society or an officer or member thereof or any liquidator, willfully makes a false return or furnishes false Information or willfully neglects or refuses to do any act required. by this Act or the rules or bye-laws&; or does any thing contrary to this Act Or the rules or bye-laws or(b)any person willfully or without reasonable excuse disobeys any summons, requisition or lawfully written order issued under the provisions of this Act or. does not produce documents, or cash balance of the society or furnish, any information lawfully required from him by a person authorized in this behalf under the provisions of this Act (or fails to maintain up-to: date accounts, records, and other documents of the society required to be maintained by him under this Act or the rules or bye-laws) he shall be punishable with fine which may extend to five hundred rupees and in the case of-a continuing offence a further line of five rupees for each day on which the offence is continued after conviction therefore.
