Section 115(8) in The Orissa Co-operative Societies Act, 1962
(8)[ If any officer of a Society or any of his near relatives having common economic interest fails to repay the total demand of the Society outstanding against by him by the due date, the Registrar will be informed within fifteen days of such due date failing which the officer or employee of the Society responsible for sending such information shall be punishable with fine which may extend to [ten thousand rupees] [Inserted by Orissa Act 21 of 1970 Section 12-See Orissa Gazette Extraordinary dated 26.10.1979.].
