Section 27(3) in The Maharashtra Acupuncture System of Therapy Act, 2015
(3)Whoever contravenes the provisions of sub-section (1) or (2) shall, on conviction, be punishable, on first conviction, with fine which may extend to five thousand rupees, and, where such contravention continues after the first conviction, with fine which may extend to ten thousand rupees for each such contravention.
