Section 165(3) in The Tripura Co-operative Societies Act, 1974
(3)In making any rule under this Act the Government may direct that any person committing a breach thereof shall, on confirmation by a court, be punishable with fine which may extend to fifty rupees and where the breach is a continuing one, with further fine which may extend to ten rupees for every day after first breach during which the breach continues subsequent to such conviction.
