Section 10(4) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(4)The Registrar shall, within fifteen days of receiving notice of change of address from a co-operative take on record, in the register of co-operatives, the changed address of the head office of a co-operative.[(4-A) If the co-operative docs not-(i)communicate the changed address to the Registrar; or(ii)carry on the business at its registered address; or(iii)maintain the records at its registered address, the Registrar may impose penalty not exceeding ten thousand rupees on the Officer responsible after giving a reasonable opportunity of being heard.]
