Section 55(4) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(4)Every person who-(a)without reasonable cause, contravenes a provision of this Act for which no penalty is otherwise provided; or(b)fails to file or furnish return or to give any notice, or to send any document required by the provisions of this Act;shall be guilty of an offence and shall, on summary conviction, he punishable with a fine which may extend to [ten thousand] [Substituted for 'one thousand' by M.P. Act No. 16 of 2010.] rupees.[(4-A) Every person who-(a)destroys, mutilates or alters any book or securities, or is privy to the making of any false or fraudulent entry in any register, book of account or document belonging to the co-operative; or(b)invests fund of co-operative other than as provided in this Act and the bye-laws, shall be guilty of an offence and shall on conviction be punishable with imprisonment which may extend to three months or with fine which may extend to ten thousand rupees or with both.]
