Section 117(5) in Haryana Co-operative Societies Act, 1984
(5)Any officer or custodian who wilfully fails to produce or hand over custody of books, records, cash, security and other property, belonging to a co-operative society to a person entitled under sections 50, 51, 95, 97, 98, 99 and 106 shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees or with both and in the case of a continuing breach with a further fine which may extend to one hundred rupees for every day during which the breach is continued after conviction for the first such breach.
