Section 72 in The Assam Co-operative Societies Act, 1949
72. Prohibition of the use of the word "Co-operative" or "Samabaya".
(1)No person other than a society registered under this Act, or any other Co-operative Societies Act, shall trade or carry on business under any name or title of which the word "Co-operative" or its vernacular equivalent "Samabaya" is a part :Provided that nothing in this section shall apply to the use by any person or by his successors in interest of any name or title under which he lawfully traded or carried on business at the commencement of this Act.(2)Whoever contravenes the provisions of this section shall be punishable with fine which may extend to fifty rupees, and in the case of a containing offence with further fine of five rupees for each day on which the offence is continued after conviction thereafter.
