Co-Operative Societies Act 2008

223. Contravention of Act

Every person who—

a.      without reasonable cause, contravenes a provision of this Act or the Regulations for which no penalty is otherwise provided; or

b.     fails to give any notice, send any return or document that is required for the purposes of this Act, commits an offence and is liable on summary conviction to a fine of $1,000 and to a further fine of $100 for each day for which the contravention continues after a conviction is obtained.