Section 103(2) in The U.P. Co-operative Societies Act, 1965
(2)(a)Whoever commits an offence under clause (i), (iv), (v) [* * *] [Brakets and figure (vi) omitted by U.P. Act No. 1976, vide Section 16(1). ], (vii) or (viii) of sub-section (1) shall on conviction be liable to be punished with fine which may extend to [Two thousand rupees] [Substituted by U.P. Act 4 of 1989, vide Section 6, (w.e.f. 13-3-1989), for the words 'Two hundred and fifty rupees.].[Provided that, any person who does an act in relation to elections which has been made an offence under the rules, shall be punishable with imprisonment for such term not exceeding two years, or with fine not exceeding rupees five thousand as may be provided in the rules, or with both.] [Inserted by U.P. Act No. 17 of 1994.](b)[ Whoever commits an offence under clause (ii), clause (iii) or clause (vi) of sub-section (1) shall on conviction be liable to be punished with imprisonment of either description which may extend to two years and shall also be liable to fine which may extend to three thousand rupees; [Substituted by U.P. Act No. 12 of 1976.](c)every offence referred to in clause (b) shall be cognizable and bailable.]
