Section 115(4) in The Orissa Co-operative Societies Act, 1962
(4)Any employer [* * *] [Deleted by Orissa Act 19 of 1983 Section 25-See Orissa Gazette Extraordinary dated 11.10.1983.] who, without sufficient cause, fails to pay to a Society the amount deducted by him under Section 35, within a period of fourteen days from the date on which such deduction is made shall, without prejudice to any action that may be taken against him under any law for the time being in force, be punishable with fine which may extend to [twenty thousand rupees] [Substituted vide O.G.E. No. 1832 dated 27.12.2004 Section 15 (O.A. No. 11 of 2004).].
