Section 101(4) in Sikkim Co-Operative Societies Act, 1978
(4)The committee of a society or an officer or member thereof will fully making a false return or furnishing false information, or any person will fully or without any reasonable excuse disobeying any summons, requisition or lawful written order issued under the provisions of this Act or will fully does not furnish any information required from him by a person authorized in this behalf under the provisions of this Act, shall be punishable with fine which may extend to two hundred rupees.
