Section 47 in Uttarakhand Self Reliant Co-Operatives Act, 2003
47. Offences.
(1)Any person who will fully or knowingly makes or assists in making a report, return, notice or other document required in this Act to be sent to the Registrar that contains an untrue statement of a material fact or omits a material fact whose absence makes a statement in the report misleading shall be punishable with imprisonment which may extend to two years or with fine which may extend to ten thousand rupees or with both.(2)Where the person guilty of an offence under sub-section (1) is a body corporate and whether or not the body corporate has been prosecuted or convicted, any Director or officer of the body corporate who knowingly authorizes, permits or acquiesce in the offence is also guilty of an offence and liable on summary conviction to imprisonment which may extend to ninety days or with fine which may extend to one thousand rupees or with both.(3)Every person who:(a)without reasonable cause, contravenes any provision of this Act for which no penalty is otherwise provided; or(b)fails to give any notice or send any return or document that is required by this Act;is guilty of an offence and is liable on summary conviction to a fine which may extend to ten thousands rupees.(4)An offence by a co-operative shall be deemed to have been also committed by office-bearer of the co-operative bound by the articles of association thereof to fulfil the duties whereof the offence is a breach, or if there is no such office-bearer, then by each of the Directors, unless the office- bearer or the Directors, as the case may be, prove to have attempted to prevent the commission of the offence(5)Where a person is convicted of an offence under this Act, the Court may, in addition to any punishment imposed, order the person to comply with the provisions of the Act.(6)No prosecution for an offence under this Act shall be commenced after two years from the time when the cause of action or the subject matter of the complaint arose.(7)No civil remedy for an act or omission under this Act is suspended or affected by reason that the act or omission is an offence under this Act.Chapter -VIII Disputes
