Section 9 in Rajasthan Societies Registration Act, 1958
9. Recovery of penalty accruing under bye-law
. Whenever, by any bye-law duly made in accordance with the rules and regulations of the society or if the rules or regulations do not provide for the making of bye-laws by any bye-law made at a general meeting of the members of the society convened for the purpose by a majority of not less than three-fifty of the members of the society actually present at such meeting, any pecuniary penalty is imposed for the breach of any rule, regulation or bye-law of the society, such penalty, when accrued, may be recovered in any court having jurisdiction in the place where the defendant shall reside or the society shall be situate, as the governing body of the society shall deem expedient.
