Section 94(5) in Kerala Cooperative Societies Act, 1969
(5)Any employer or officer who, without sufficient cause,-(a)fails to deduct any amount as required by sub-section (2) of section 37; or(b)fails to pay to a society the amount deducted by him under that sub-section within a period of seven days from the date on which such deduction is made, shall be punishable with fine which may extend to [five thousand rupees.] [Substituted by Kerala Act No. 1 of 2000.]
