Section 71 in The Punjab Co-operative Societies Act, 1961
71. Offences.
- Any person other than a co-operative society carrying on business under any name or title of which the word "co-operative" or its equivalent in any Indian language, is part, without the sanction of the Government shall be punishable with fine which may extend to two hundred rupees and in the cases of a continuing breach with a further fine which may extend to five rupees for every day during which the breach is continued after conviction for first such breach.(2)Any member or past member or the nominee, heir or legal representative or a deceased member of a co-operative society who contravenes the provisions of Sections 31 and 32 by disposing of any property in respect of which the society is entitled to have a first charge under that section or do any other act to the prejudice of such claim, shall be punishable with fine which may extend to five hundred rupees.(3)A co-operative society or an officer or member thereof wilfully making a false return or furnishing false information, or any person wilfully or without any reasonable excuse disobeying any summons, requisition or lawful written order issued under the provisions of this Act or wilfully not furnishing any information required from him by a person authorised in this behalf under the provisions of this Act, shall be punishable with fine which may extend to two hundred rupees.(4)Any employer who, without sufficient cause, fails to pay to a co-operative society the amount deducted by him under Section 39 within period of fourteen days from the date on which such deduction is made shall, without prejudice to any action that may be taken against him under any law for the time being in force, be punishable with fine which may extend to five hundred rupees.(5)Any officer or custodian who wilfully fails to hand over custody of books, records, cash, security and other property belonging to a co-operative society, of which he is an officer or custodian, to a person entitled under sections 26, 48, 49, 50 or 58 shall be punishable with fine which may extend to two hundred rupees and in case of a continuing breach with a further fine which may extend to [twenty-five rupees] [Substituted for the words five rupees by Punjab Act 26 of 1969 Section 17 w.e.f. 10.9.1969.] for every day during which the breach is continued after conviction for the first such breach.(6)Any person who fraudulently acquires or abets in the acquisition of any such property which is subject to a charge under Sections 31 and 32 shall be punishable with fine which may extend to two hundred rupees.
