Section 118(1) in The Delhi Co-Operative Societies Act, 2003
(1)Any 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 disobeys any summons, requisition or lawful written order issued under the provisions of this Act, or wilfully not furnishing any information required from it or him or by a person authorised in this behalf under the provisions of this Act, shall be punishable with fine which shall not be less than two thousand rupees but which may extend to ten thousand rupees. [[Subs Act 1 of 2005, section 15, for section 118 (w.e.f. 1-4-2005). Section 118, before substitution, stood as under:"118. Offences and penalties.-(l) It shall be an offence under this Act, if(a)the committee, an officer, employee or any member of the co-operative society wilfully makes a false return or furnishes false information relating to the affairs of the co-operative society under this Act;(b)the committee, its officers or employees falsify or tamper with the records of the co- operative society;(c)the committee fails to hold annual general body meeting under sub-section (1) of section 31 or fails to send returns to the Registrar after the meeting under section 32;(d)committee fails to act on a requisition for holding special general body meeting under sub-section (2) of section 33;(e)the outgoing committee does not hand over the records to the newly elected committee or administrator or the liquidator under sub-section (2) of section 38;(f)the committee or any of its officials fail to comply with the directions given under section 42 or section 138;(g)any person acts in contravention of section 44 or section section 66 or section 67 or section 68 or sub-section (8) of(h)if any allotment of plot or flat is made in contravention of provisions of sub-section (1) of section 77;(i)an officer, or an employee of the co-operative society including the paid secretary, dishonesty or fraudulently mis-appropriates or otherwise converts for his own use or intentionally causes loss to the property of the co-operative society entrusted to him or under his control as such officer or employee or allows any other person so to do;(j)an officer or an employee of the co-operative society is or proved to have been in possession of any property of the co-operative society reasonably suspected to have been stolen or unlawfully obtained;(k)any officer or employee abets any offence punishable under this Act whether or not that offence is committed in consequence of that abetment;(l)if the committee fails to initiate action against the defaulter member for recovery of dues of the apex or any other financing institution after the finality of the award or after recovery of such dues, fails to pay the recovered amount to the apex or the financial institution;(m)on failure to convert the property to freehold by a power of attorney holder or purchaser of property on agreement to sell within a period of three hundred and sixty days the under provisions of section 91;(n)on failure of the committee of a co-operative housing society to complete construction of its housing project within time limit fixed under sub-section (1) of section 92.
