Section 48(5) in The Orissa Self-Help Co-operatives Act, 2001
(5)Every person who -(a)without reasonable cause, contravenes a provision of this Act for which no penalty is otherwise provided; or(b)fails to give any notice, send any return or document that is required for the purposes of this Act -shall be deemed to be guilty of an offence and liable, on conviction through summary trial, to be punished with fine which may extend to one thousand rupees.
