Section 38(1) in The M.P. Society Registrikaran Adhiniyam, 1973
(1)If the President, Secretary or any other person authorised in this behalf by a resolution of the governing body of the society fails to comply with the provisions of Section 27 he shall, on conviction be punishable with fine which may be extend to five hundred rupees and in case of continuing breach, shall also be punishable with fine not exceeding fifty rupees for each day during the period the breach continues after first conviction for such offence.
