Section 115(6) in The Orissa Co-operative Societies Act, 1962
(6)Any officer of a Society who,having ceased to hold office and having remained in possession at the time of such cessation of any document, cash, valuable security or other property which belongs to Society or the custody whereof lawfully belongs to such Society, without sufficient cause refuses, neglects or fails to deliver up the same to his successor in office shall be punishable with fine which may extend to [fifteen thousand rupees] [Substituted vide O.G.E. No. 1832 dated 27.12.2004 Section 15 (O.A. No. 11 of 2004).] or with simple imprisonment which may extend to three months or with both.
