Section 101(2) in Sikkim Co-Operative Societies Act, 1978
(2)Any person carrying on any trade or business in contravention of sub-section (1) shall be punished with a fine which may extend to two hundred rupees and in the case of a continuing offence with a fine of rupees 25 for each day on which the offence is continuing after conviction thereof.Provided always that nothing in this section shall apply to the use by any person or his successor in interest of any name or title under which he carried on 'his business with the word "co-operative" or its equivalent in any Indian language, at the date on which the Sikkim Co-operative Societies Act, 1955 came into operation.
