Section 115(7) in The Orissa Co-operative Societies Act, 1962
(7)Any officer of Society who having the power, by or under the Bye-Laws of the Society, to remain in custody, of any cash belonging to the Society keeps in his custody, without reasonable cause, any such money in excess of the permissible limit beyond the period allowed under the said Bye-Laws or any other manner not permitted thereunder shall be punishable with fine which may extend to [fifteen thousand rupees] [Substituted vide O.G.E. No. 1832 dated 27.12.2004 Section 15 (O.A. No. 11 of 2004).] or with imprisonment which may extend to one year or with both.
