Section 115(11) in The Orissa Co-operative Societies Act, 1962
(11)[ Any person disobeying a lawful written directive of the Chief Electoral Officer of the Co-operative Societies, issued under Section 28-A in connection with the holding or conduct of any election under this Act, shall be punishable with fine which may extend to [fifteen thousand rupees] [Inserted by Orissa Act 28 of 1991, Section 51, dated 31.12.1991, force w.e.f. 11.9.1992.], or with imprisonment which may extend to one year, or with both.
