Section 45B in The Bihar Co-operative Societies Act, 1935
45B. Production of records by the Secretary or person incharge of the office of a Co-operative Society.
(1)The Secretary of a Co-operative Society shall, on direction by Registrar or by any other Gazetted officer of Cooperative department, forthwith hand all records and documents of the Society as the Registrar or the officer mentioned above may require for inspection or enquiry relating to the affairs of the said Co-operative Society.(2)If the Secretary or the person incharge of the office of the Co-operative Society fails, refuses or avoids to hand over the documents as required under foregoing sub-section (1) he shall be punishable with imprisonment for a period which may extend up to six months or with a fine of Rs. 500/- or with both; and such an offence shall be cognizable.(3)When a person to whom a direction has been issued under sub-section (1) of this Section fails, refuses or avoids to furnish all records and documents of that Society the officer issuing the direction may forcibly seize all records and documents of that Society with the help of police and magistrate.] [Substituted by Notification Act 18, dated 30.4.2008.]
