Section 128(3) in Arunachal Pradesh Co-operative Societies Act, 1978
(3)If the retiring Chairman to whom a direction has been issued as aforesaid does not comply with the direction, he shall, on conviction, be punished with simple imprisonment which may extend to one month, or with fine which may extend to five hundred rupees, or with both; and the Registrar may, on the retiring Chairman's failure to comply with such direction, make order for seizing the records and property and handing it over to the new Chairman in the manner provided in Section 81.
