Section 46(1) in Tamil Nadu Societies Registration Act, 1975
(1)Where a society, which is compulsorily registerable under sub-section(1) or sub-section(2) of section 4, fails to get itself registered within the period specified for registration, every person who is a member of such society, shall be punishable with fine which may extend to fifty rupees and in the case of a continuing failure with fine which may extend to five rupees for every day during which the failure continues.
