Section 125(5) in Mizoram Cooperative Societies Act, 2006
(5)Whoever after having been convicted of an offence under sub-section (4) for failure to comply with the provisions of sub-section (a)of section 123 is again convicted there under on every such subsequent conviction and be punishable with fine which may extend up to Rs.50,000/-. Whoever after having been convicted of an offence under sub-section (4) for failure to comply with the provisions of sub-section (c) of Section 123 continues to commit such offence shall be punished @ Rupees 1000 for each day during which period the offence was continued.
