Section 123(3) in The U.P. Co-operative Societies Act, 1965
(3)A co-operative society to which sub-section (2) is applicable shall pay to such authority or authorities within such lime as may be fixed by the Registrar, the contribution as may be fixed under that sub-section, and if it fails to make such payment within such time, the amount shall be recovered as arrears of land revenue on a requisition made by the authority or authorities through the Registrar to the Collector of the district in which the registered office of the defaulting co-operative society is situate.
