Section 147 in The Maharashtra Co-Operative Societies Act, 1960
147. Punishments for offences under section 146.
- Every society, officer or past officer, member or past member, employee or past employee of a society, or any other person, who commits an offence under section 146 shall, on conviction, be punished,-(a)if it is an offence under clause (a) of that section, with imprisonment for a term which may extend to six months, or with fine which may extend to [five thousand rupees] [These words were substituted for the words 'five hundred rupees' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 73(a), (w.e.f. 14-2-2013).], or with both;(b)if it is an offence under clause (b) of that section, with imprisonment for a term which may extend to [three years] [These words were substituted for the words 'one month' by Maharashtra 20, of 1986, Section 60(a).], or with fine which may extend to [fifteen thousand rupees] [These words were substituted for the words 'five thousand rupees' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 73(b), (w.e.f. 14-2-2013).], or with both;(c)if it is an offence under clause (c) of that section, with fine which may extend to [five thousand rupees] [These words were substituted for the words 'five hundred rupees' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 73(c), (w.e.f. 14-2-2013).];(d)if; it is an offence under clause (d) of that section, with fine which may extend to [five thousand rupees] [These words were substituted for the words 'five hundred rupees' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 73(d), (w.e.f. 14-2-2013).];(e)if it is an offence under clause (e) of that section, with imprisonment for a term which may extend to one year, or with fine, or with both;(e-1) if it is an offence under clause (e-1) of that section, with imprisonment of a term which may extend to three years, or with fine which may extend to [fifteen thousand rupees] [These clauses inserted by Maharashtra 20 of 1986, Section 60(b).], or with both;(e-2) if it is an offence under clause (e-2) of that section, with imprisonment of a term which may extend to three years, or with fine which may extend to [fifteen thousand rupees] [These words were substituted for the words 'five thousand rupees' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 73(f), (w.e.f. 14-2-2013).], or with both;].(f)if it is an offence under clause (f) of that section, with fine which may extend to [five thousand rupees] [These words were substituted for the words 'two hundred and fifty rupees' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 73(g), (w.e.f. 14-2-2013).];(g)if it is an offence under clause (g) of that section, with fine which may extend to [five thousand rupees] [These words were substituted for the words 'five hundred rupees' by Maharashtra Act No. 16 of 2013 tit. 13-8-2013, Section 73(h), (w.e.f. 14-2-2013).];(h)if it is an offence under clause (h) of that section, with fine which may extend to [five thousand rupees] [These words were substituted for the words 'five hundred rupees' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 73(i), (w.e.f. 14-2-2013).];[h-1) if it is an offence under clause (h-1) under that section, with fine which may extend to five thousand rupees;] [Clause (h-1) was inserted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 73(j), (w.e.f. 14-2-2013).](i)if it is an offence under clause (i) of that section, with fine which may extend to [five thousand rupees] [These words were substituted for the words 'five hundred rupees' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 73(k), (w.e.f. 14-2-2013).];(j)if it is an offence under clause (j) of that section, with imprisonment for a term which may extend to one month, or with fine which may extend to [five thousand rupees] [These words were substituted for the words 'five hundred rupees' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 73(1), (w.e.f. 14-2-2013).], or with both;(k)if it is an offence under clause (k) of that section, with imprisonment for a term which may extend to one year, or with fine which may extend to [ten thousand rupees] [These words were substituted for the words 'two thousand rupees' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 73(m), (w.e.f. 14-2-2013).], or with both;(l)if it is an offence under clause (l) of that section, with fine which may extend to [one thousand rupees] [These words were substituted for the words 'one hundred rupees' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 73(n), (w.e.f. 14-2-2013).];[(l-1) if it is an offence under clause (l-1) under that section, with fine which may extend to five thousand rupees;] [Clause (1-1) was inserted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 73(o), (w.e.f. 14-2-2013).](m)if it is an offence under clause (m) of that section, with imprisonment for a term which may extend to six months, or with fine which may extend to [five thousand rupees] [These words were substituted for the words 'five hundred rupees' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 73(p), (w.e.f. 14-2-2013).], or with both;(n)if it is an offence under clause (n) of that section, with imprisonment for a term which may extend to six months, or with fine which may extend to [five thousand rupees] [These words were substituted for the words 'one thousand rupees' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 73(q), (w.e.f. 14-2-2013).] or with both;(o)if it is an offence under clause (o) of that section, with imprisonment for a term which may extend to two years, or with fine, [which may extend to ten thousand rupees,] [These words were inserted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 73(r), (w.e.f. 14-2-2013).] or with both;(p)if it is an offence under clause (p) of that section, with imprisonment for a term which may extend to three years, or with fine, [which may extend to fifteen thousand rupees,] [These words were inserted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 73(s), (w.e.f. 14-2-2013).] or with both;[(p-1) if it is an offence under clause (p-1) of that section, with fine which may extend to twenty-five thousand rupees, or with imprisonment for a term which may extend to three years, or with both.] [Inserted by Act No. 57 of 2017, dated 7.9.2017.][(p-2) if it is an offence under clause (p-2) of that section, with fine of rupees one hundred per day after the expiry of peried as provided in subsection (2) of section 154B-8, which may extend to five thousand rupees;] [Inserted by Maharashtra Act No. 23 of 2019, dated 23.7.2019.](q)if it is an offence under clause (q) of that section, with fine which may extend to [one thousand rupees] [These words were substituted foB the words 'two hundred and fifty rupees.' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 73(t), (w.e.f. 14-2-2013).].
