Section 25 in Rajasthan Sports (Registration, Recognition and Regulation of Associations) Act, 2005
25. Prohibition to represent or to use the name of the State and Districts.
(1)No person or group of persons, either individually or collectively shall represent or be allowed to represent the State of Rajasthan in any games or sports without being authorised by a State Level Sports Association.(2)No Sports Association shall be entitled to use the description 'Rajasthan' or use the name of a District as part of its name or undertake any Sports activity which results in representing the State of Rajasthan 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 or a District Level Sports Association under this Act.(3)Whoever contravenes the provisions of sub-secs. (1) and (2) above, shall, on conviction, be punishable with imprisonment for a term not exceeding six months or with fine or with both.(4)No court shall take cognizance of any offence under this section, except upon complaint made in writing made by the Registrar or any officer authorised by him.(5)The Registrar may, for the 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.
