Section 46 in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018
46. Penalty on unregistered person representing that he is registered.-If a
person whose name is not entered in the register falsely pretends that it is so entered oruses in connection with his name or title any word or letters representing that his nameis so entered, he shall, whether any person is actually deceived by such representationor not, be punishable, on conviction, with fine which may extend to twenty thousandrupees.
