Section 24 in The Maharashtra Acupuncture System of Therapy Act, 2015
24. Penalty on unregistered person pretending to be registered.
- If any person, whose name is not entered in the register, falsely represents that it is so entered or uses in connection with his name or title any words or letters reasonably calculated to suggest that his name is so entered, he shall, whether any person is actually deceived by such representation or not, be punishable, on conviction by a Metropolitan Magistrate or a Magistrate of the First Class having jurisdiction, with imprisonment which may extend to six months or with fine which may extend to one thousand rupees or both.
