Section 115H(5) in The Gujarat Co-Operative Societies Act, 1961
(5)Whoever, after having been convicted of an offence under clause (a) of sub-section (1) for failure to comply with the provisions of clause (c) of Section 115-F continues to commit such offence shall be punished for each day after the first, during which he continues so to offend, with fine which may extend to one thousand rupees.
