Section 115(9) in The Orissa Co-operative Societies Act, 1962
(9)If the Secretary or the Executive Officer of the Society fails to send the intimation in due time as required by Sub-Section (3) of Section 28-A, he shall be punishable with fine which may extend to [eighteen thousand rupees] [Substituted vide O.G.E. No. 1832 dated 27.12.2004 Section 15 (O.A. No. 11 of 2004).] or with simple imprisonment which may extend to two months.]
