Section 38 in The M.P. Society Registrikaran Adhiniyam, 1973
38. Penalty for non-compliance of Section 30 or making false entry.
(1)If the President, Secretary or any other person authorised in this behalf by a resolution of the governing body of the society fails to comply with the provisions of Section 27 he shall, on conviction be punishable with fine which may be extend to five hundred rupees and in case of continuing breach, shall also be punishable with fine not exceeding fifty rupees for each day during the period the breach continues after first conviction for such offence.(1)[ If the President, Secretary or any other person authorised in this behalf by a resolution of the governing body of the society-(a)fails to comply with the provisions of Section 27; or(b)fails to comply with any direction given under Section 4 or with the Madhya Pradesh Ashaskiya Shikshan Sanstha (Adhyapakon Tatha Anya Karmachariyon Ke Vetano Ka Sandaya) Adhiniyam, 1978 he shall on conviction be punishable-(i)in the case of an offence falling under clause (a), with fine which may extend to five hundred rupees and in the case of a continuing breach with a further fine which may extend to fifty rupees for every day after the first during which the breach continues;(ii)in the case of an offence falling under clause (b) with imprisonment for a term which may extend to three months or with fine which may extend to one thousand rupees or with both and for the second and subsequent offence, with imprisonment for a term which may extend to five thousand rupees or with both.](2)If any person wilfully makes or causes to be made any false entry in, or any omission from, the list required by Section 27 or in or from any statement err copy of regulation or alterations in regulation sent to the Registrar he shall, on conviction, be punishable with fine which may extend to two thousand rupees.
