Section 73(2) in The M.P. Co-Operative Societies Act, 1960
(2)Every person who is a member of a society formed in contravention of sub-section (2) of Section 14 and every person contravening the provisions of sub-section (1) shall be punishable with a fine which may extend to two hundred rupees and in the case of a continuing offence with further fine of five rupees for each day on which the offence is continued after conviction therefor.
