Section 6(4) in Maharashtra Co-operative Societies (Election to Committee) Rules, 2014
(4)If any committee fails to deliver copies of the provisional lists of voters to the District Co-operative Election Officer or Taluka or Ward Co-operative Election Officer on or before the due date, the District Co-operative Election Officer or concerned Taluka Co-operative Election Officer shall himself or through any person authorized by him in this behalf, prepare such provisional list of voters and the expenditure incurred therefore shall be recovered from the committee or other persons responsible therefore, as arrears of land revenue.
