Section 104 in Assam Co-Operative Societies Act, 2007
104. Punishment for false return, false information, disobeying summons, order etc.
- If a registered society or an officer or member thereof or any liquidator -(a)willfully makes a false return or furnishes false information or willfully neglects or refuses to do any act required by this Act or any Rules or Bye-laws or does anything contrary to this Act or any Rules, or Bye-laws or fails to submit returns; or(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 document or cash balance of the society or does not furnish any information lawfullly required from him by a person authorized in this behalf under the provisions of this Act or fail to maintain up-to-date account, record and other documents of the society required to be maintained by him under this Act or Rules or Bye-laws he shall be punishable with fine which may extend to five thousand rupees, and in the case of a continuing offence a further fine of fifty rupees for each day on which the offences are continued after conviction thereof ;or(c)any officer or custodian who willfully fails to hand over custody of books, accounts, documents, records, cash, security and other property belonging to a co-operative society of which he is an officer and custodian, to an authorized person; or(d)any employer who, without sufficient cause fails to pay to a co-operative society amount deducted by him from its employee within a period of fourteen days from the date on which such deduction is made shall be punishable as per provision of clause (b).
