Section 83B(1) in Andhra Pradesh Co-Operative Societies Act, 1964
(1)In the trial of offences by the [x x x] [Omitted by Act No. 22 of 2001, dated 25.4.2001.] Court it shall be presumed until the contrary is proved that any member, officer or employee of a society ;(a)who draws the amounts from the financing institutions and fails to properly disburse or account for it, has misappropriated the amounts ;(b)who is responsible for the custody of books and properties or who is in actual possession thereof, fails to produce the same on requisition by the Registrar or any person authorised by him, has wilfully withheld the same ;(c)who makes any false entries or manipulates or alters the account books of the society, has wilfully committed the said act in order to cause loss or damage to the society ;(d)who misuses the properties of the society in contravention of the provisions of the Act and the rules made thereunder or the bye-laws of the society has done so, for his personal benefit;(e)who executes any documents or enters into an agreement for sale or purchase of the land plots in contravention of the provisions of the registered bye-laws of the society, has done so for his personal benefit and in order to cause loss to the members of the society.
