Section 12 in Assam Homoeopathic Medicine Act, 1955
12. Penalty for practice of Homoeopathy by un-authorised persons.
- Any person who acts in contravention of S. 11 shall on conviction be punishable with fine which may extend to Rs. 200 (two hundred) for the first offence and up to Rs. 500 (five hundred) for every subsequent offence.
