Section 28 in Bihar Sports (Registration, Recognition and Regulation of Associations) Act, 2013
28. Prohibition to represent or to use the name of the State and District.
(1)No person or group or persons, either individually or collectively shall represent or be allowed to represent the State of Bihar in any games or sports without being authorized by a registered and recognised State Level Sports Association.(2)No Sports Association shall be entitled to use the expression 'Bihar' or use the name of a District as part of its name or undertake any Sports activity which results in representing the State of Bihar or a District as an affiliated unit of any National Federation, Board, or Association purporting to represent India, or in any other manner whatsoever, unless such Sports Association is registered as a State Level Sports Association under this Act and is affiliated to Bihar State Sports Council.(3)Whoever contravenes the provisions of sub section (1) and (2) above, shall, on conviction, be punishable with imprisonment for a term not exceeding six months or with fine not exceeding Rs. 10,000/-or with both.(4)No court shall take cognizance of any offence under this Section, except upon complaint made in writing by the Registrar or any officer authorized by him.(5)The Registrar may, for reasons recorded in writing, compound any offence punishable under this Section. On composition of any offence under this Section, no proceedings shall be taken or continued in respect of such offence.Chapter - VII Transition
