Section 117 in Haryana Co-operative Societies Act, 1984
117. Offences.
(1)Any person other than a co-operative society carrying on business under any name of or title of which the word ``Co-operative'' or its equivalent in any Indian language is part, without the sanction of the Government shall be punishable with imprisonment for a term which may extend to six months or fine which may extend to [five thousand rupees] [Substituted for 'one thousand rupees' by Haryana Act No. 19 of 2006.] or both and in case of a continuing breach with a further fine which may extend to [five hundred rupees] [Substituted for 'one hundred rupees' by Haryana Act No. 19 of 2006.] for every day during which breach is continued after conviction for the first such breach.(2)Any member or past member or the nominee, heir or legal representative of a deceased member of a co-operative society, who contravenes the provisions of sections 52 and 53 by disposing of any property in respect of which the society is entitled to have a first charge under that section or do any other act to the prejudice of such claim, shall be punishable with fine which may extend to [five thousand rupees] [Substituted for 'one thousand rupees' by Haryana Act No. 19 of 2006.].(3)A co-operative society or an officer or a member thereof wilfully making a false return or furnishing false information, or any person wilfully or without any reasonable excuse, disobeying any summons, requisition or lawful written order issued under the provision of this Act or wilfully not furnishing any information required from him by a person authorised in this behalf under the provision of this Act, shall be punishable with fine which may extend to [five thousand rupees] [Substituted for 'five hundred rupees' by Haryana Act No. 19 of 2006.].(4)Any employer who without sufficient cause fails to pay a co-operative society the amount deducted by him under Section 45 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 [five thousand rupees] [Substituted for 'one thousand rupees' by Haryana Act No. 19 of 2006.].(5)Any officer or custodian who wilfully fails to produce or hand over custody of books, records, cash, security and other property, belonging to a co-operative society to a person entitled under sections 50, 51, 95, 97, 98, 99 and 106 shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees or with both and in the case of a continuing breach with a further fine which may extend to one hundred rupees for every day during which the breach is continued after conviction for the first such breach.(6)Any person who fraudulently acquires or abets in the acquisition of any property which is subject to a charge under sections 52 and 53 shall be punishable with fine which may extend to [one thousand rupees] [Substituted for 'two hundred rupees' by Haryana Act No. 19 of 2006.](7)[ Any person who transfers the property which is subject to a charge of the society with an intent to evade its sale or attachment, shall be punishable with fine which may extend to ten thousand rupees.(8)Any person being a member of the managing committee who fails to get the accounts audited in accordance with the provisions of Section 95 without sufficient cause, shall be punishable with fine which may extend to ten thousand rupees :Provided that an opportunity of being heard shall be provided before any order is passed under this section.] [Subsection (7) and (8) added by Haryana Act No. 19 of 2006.]
