Section 73(b) in Sikkim Co-Operative Societies Act, 1955
(b)any person willfully or without reasonable excuse disobeys any summons, requisition or lawfully written order issued under the provisions of this Act or. does not produce documents, or cash balance of the society or furnish, any information lawfully required from him by a person authorized in this behalf under the provisions of this Act (or fails to maintain up-to: date accounts, records, and other documents of the society required to be maintained by him under this Act or the rules or bye-laws) he shall be punishable with fine which may extend to five hundred rupees and in the case of-a continuing offence a further line of five rupees for each day on which the offence is continued after conviction therefore.
