Section 129(1) in Rajasthan Co-operative Societies Act, 1965
(1)No person other than a co-operative society shall trade or carry on business under any name or title of which the word "co-operative" or its equivalent in any Indian language is a part:Provided that nothing in this sub-section shall apply to the use by any person or his successor-n-interest of any name or title under which he carried on business at the date on which-(a)the Co-operative Societies Acts of the covenanting States in the areas respectively covered by those States, and(b)the corresponding laws applicable in Sunel, Abu and Ajmer areas before the 1st day of November, 1956, in those areas; came into operation.Every person contravening the provisions of sub-section (1) shall on conviction, be punished with fine which may extend to two hundred rupees and in the case of a continuing offence, with a further fine of rupees five for each day on which the offence is continued after conviction therefor.
