Section 117(1) in Haryana Co-operative Societies Act, 1984
(1)Any person other than a co-operative society carrying on business under any name of or title of which the word ``Co-operative'' or its equivalent in any Indian language is part, without the sanction of the Government shall be punishable with imprisonment for a term which may extend to six months or fine which may extend to [five thousand rupees] [Substituted for 'one thousand rupees' by Haryana Act No. 19 of 2006.] or both and in case of a continuing breach with a further fine which may extend to [five hundred rupees] [Substituted for 'one hundred rupees' by Haryana Act No. 19 of 2006.] for every day during which breach is continued after conviction for the first such breach.
