Section 109(2) in Rajasthan Co-operative Societies Act, 2001
(2)every society, officer or past officer, member or past member, employee or past employee of a society, or any other person, who commits an offence under sub-section (1) shall, on conviction, be punished. -(a)if it is an offence under clause (a) of sub-section (1), with imprisonment of a term which may extend to six months, or with fine which may extend to [twenty five thousand rupees] [Substituted 'five thousand rupees' by Rajasthan Act No. 11 of 2016, dated 25.4.2016.], or with both;(b)if it is an offence under clause (b) of sub-section (1), with imprisonment for a term which may extend to six months, o with fine which may extend to [fifty thousand rupees] [Substituted 'ten thousand rupees' by Rajasthan Act No. 11 of 2016, dated 25.4.2016.], or with both;(c)if it is an offence under clause (c) of sub-section (1), with a fine which may extend to [twenty five thousand rupees] [Substituted 'five thousand rupees' by Rajasthan Act No. 11 of 2016, dated 25.4.2016.];(d)if it is an offence under clause (d) of sub-section (1), with fine which may extend to [two thousand five hundred rupees] [Substituted 'five hundred rupees' by Rajasthan Act No. 11 of 2016, dated 25.4.2016.];(e)if it is an offence under clause (e) of sub-section (1), with fine which may extend to [two thousand five hundred rupees] [Substituted 'five hundred rupees' by Rajasthan Act No. 11 of 2016, dated 25.4.2016.];(f)if it is an offence under clause (f) of sub-section (1), with imprisonment for a term which may extend to one year, or with fine which may extend to [ten thousand rupees] [Substituted 'two thousand rupees' by Rajasthan Act No. 11 of 2016, dated 25.4.2016.], or with both;(g)if it is an offence under clause (g) of sub-section (1), with imprisonment for a term which shall not be less than three months but which may extend to One year and with fine which may extend to [ten thousand rupees] [Substituted 'two thousand rupees' by Rajasthan Act No. 11 of 2016, dated 25.4.2016.];(h)if it is an offence under clause (h) of sub-section (1), with imprisonment for a term which shall not be less than three months but which may extend to one year and with fine which may extend to [twenty five thousand rupees] [Substituted 'five thousand rupees' by Rajasthan Act No. 11 of 2016, dated 25.4.2016.];(i)if it is an offence under clause (i) of sub-section (1), with imprisonment for a term which shall not be less than three months but which may extend to one year and with fine which may extend to [twenty five thousand rupees] [Substituted 'five thousand rupees' by Rajasthan Act No. 11 of 2016, dated 25.4.2016.];(j)if it is an offence under clause (j) of sub-section (1), with imprisonment for a term which shall not be less than three months but which may extend to one year and with fine which may extend to [ten thousand rupees] [Substituted 'two thousand rupees' by Rajasthan Act No. 11 of 2016, dated 25.4.2016.]:(k)if it is an offence under clause (k) of sub-section (1), with imprisonment for a term which shall not be less than three months but which may extend to one year and with fine which may extend to [ten thousand rupees] [Substituted 'two thousand rupees' by Rajasthan Act No. 11 of 2016, dated 25.4.2016.];(l)if it is an offence under clause (l) of sub-section (1),with fine which may extend to [five thousand rupees] [Substituted 'one thousand rupees' by Rajasthan Act No. 11 of 2016, dated 25.4.2016.];(m)If it is an offence under clause (m) of sub-section (1), with imprisonment for a term which may extend to six months, or with fine which may. extend to [twenty five thousand rupees] [Substituted 'five thousand rupees' by Rajasthan Act No. 11 of 2016, dated 25.4.2016.], or with both;(n)If it is an offence under clause (n) of sub-section (1), with imprisonment for a term which may extend to six months, or with fine which may extend to [five thousand rupees] [Substituted 'one thousand rupees' by Rajasthan Act No. 11 of 2016, dated 25.4.2016.], or with both;(o)If it is an offence under clause (o) of sub-section (1), with imprisonment for a term which may extend to two years, or with fine which may extends to [twenty five thousand rupees] [Substituted 'five thousand rupees' by Rajasthan Act No. 11 of 2016, dated 25.4.2016.], or with both;(p)If it is an offence under clause (p) of sub-section (1), with imprisonment for a term which may extend to three years, or with fine which may extend to [ten thousand rupees] [Substituted 'two thousand rupees' by Rajasthan Act No. 11 of 2016, dated 25.4.2016.], or with both;(q)If it is an offence under clause (q) of sub-section (1), with fine which may extend to [ten thousand rupees] [Substituted 'two thousand rupees' by Rajasthan Act No. 11 of 2016, dated 25.4.2016.];(r)If it is an offence under clause (r) of sub-section (1), with fine which may extend to [twenty five thousand rupees] [Substituted 'five thousand rupees' by Rajasthan Act No. 11 of 2016, dated 25.4.2016.].
