Section 46 in Tamil Nadu Societies Registration Act, 1975
46. Penalty for non-compliance with Act.
(1)Where a society, which is compulsorily registerable under sub-section(1) or sub-section(2) of section 4, fails to get itself registered within the period specified for registration, every person who is a member of such society, shall be punishable with fine which may extend to fifty rupees and in the case of a continuing failure with fine which may extend to five rupees for every day during which the failure continues.(2)Any registered society which makes default in complying with any of the requirements of this Act or contravenes any of the provisions thereof and every officer of the registered society, who is knowingly a party to the default or contravention, shall be punishable with fine which may extend to one hundred rupees, and in the case of a continuing default or contravention with fine which may extend to fifty rupees for every day during which the default or contravention continues.
