Section 68(3) in The Karnataka Souharda Sahakari Act, 1997
(3)[ Any employer, who without sufficient cause, fails to make the deduction or fails to pay to a co-operative the amount deducted by him for a period of fourteen days from the date on which such deduction is made shall be punishable with a fine of rupees five thousand or an imprisonment for a term of six months or with both.
