Section 79 in Andhra Pradesh Co-Operative Societies Act, 1964
79. Punishment for furnishing false return or information, disobeying summons or other lawful order, requisition, or direction, or for acting in contravention of Section 35 or Section 36 or for failure to produce books etc..
(1)It shall be an offence under this Act, if-(a)the committee, an officer, employee or any member of the society wilfully makes a false return or furnishes false information, on a lawful order or direction issued under the provisions of this Act ;(aa)[ the committee, an officer, employee or any member of the society furnishes false information to gain admission or to continue as member of a society or to get elected to the managing committee or as an officer of the society or to continue as member of the Managing Committee or as an officer of the society] [Added by Andhra Pradesh Act No. 28 of 1988, w.e.f. 9-5-1988.](b)any person wilfully or without any reasonable cause disobeys any summons, requisition or other lawful order or direction issued under this Act ;(c)any person wilfully withholds or fails to furnish any information lawfully required from him by a person authorised in this behalf under the provisions of this Act ;(d)any person acts in contravention of [Section 35 or Section 36 or sub-section (2) of Section 48 or sub-section (3) of Section 83-B] [Substituted by Act No. 15 of 1991.].(e)the committee or a member thereof wilfully fails to produce books, accounts, documents, records, securities, cash and other properties belonging to or in the custody of the society ;(f)[ an officer, or an employee of the society including the paid Secretary dishonestly or fraudulently mis-appropriates or otherwise converts for his own use or intentionally causes loss to the property of the society entrusted to him or under his control as such officer or employee or allows any other person so to do ; [Added by Ibid.](g)an officer, or an employee of the society is or proved to have been in possession of any property of the society reasonably suspected to have been stolen or unlawfully obtained ; or(h)any officer or employee abets any offence punishable under this Act whether or not that offence is committed in consequence of that abetment.](2)[An offence under Clauses (a) to (e) of sub-section (1)] [Substituted by Act No. 15 of 1991.] shall be punishable with imprisonment for a term which may extend to [six months and] [Substituted by Act No. 28 of 1988, w.e.f. 9-5-1988.] with fine which may extend to five hundred rupees. [x x x] [The words 'or with both' omitted by Act No. 28 of 1988, w.e.f. 9-5-1988.](3)[ An offence in sub-section (1), under(i)Clause (f), shall be punishable with imprisonment for a term which shall not be less than one year but which may extend to seven years ;(ii)Clause (g), shall be punishable with imprisonment for a term which may extend to five years ; and(iii)Clause (h), shall be punishable with imprisonment for a term which shall not less than six months but which may extend to five years.]
