Section 71(5) in The Punjab Co-operative Societies Act, 1961
(5)Any officer or custodian who wilfully fails to hand over custody of books, records, cash, security and other property belonging to a co-operative society, of which he is an officer or custodian, to a person entitled under sections 26, 48, 49, 50 or 58 shall be punishable with fine which may extend to two hundred rupees and in case of a continuing breach with a further fine which may extend to [twenty-five rupees] [Substituted for the words five rupees by Punjab Act 26 of 1969 Section 17 w.e.f. 10.9.1969.] for every day during which the breach is continued after conviction for the first such breach.
