Section 82(1) in Delhi Co-operative Societies Act, 1972
(1)Any person other than a co-operative society carrying on business under any name or title of which the word "co-operative", or its equivalent in any Indian language is part, without the sanction of the Lieutenant-Governor shall be punishable with fine which may extend to two hundred rupees and in the case of a continuing breach with a further fine which may extend to five hundred rupees for every day during which the breach is continued after conviction for the first such breach.
