Section 141(g) in West Bengal Co-operative Societies Act, 2006
(g)by transferring a plot of land or a house or flat in a building in contravention of the provision of section 92, the Registrar may after giving such person an opportunity of being heard, by order in writing direct such person to pay to the assets of the Co-operative society by way of penalty such sum with interest, as the Registrar thinks fit for each such contravention and such person, if he is a director of the board, shall cease to be the director forthwith and shall not be eligible for being re-elected to the board for a period of five years.
