Section 90(2) in Assam Co-Operative Societies Act, 2007
(2)Every person who is a member of a cooperative society formed in contravention of Section 4 and Section 6 of this Act and every person contravening' the provisions of sub-section (1) shall be punishable with a fine which may extend to five hundred rupees and in the case of a continuing offence with further fine of two hundred rupees for each month on which the offence is continued after conviction thereof.
