Section 28 in Sikkim Medical Registration Act, 2005
28. Penalties.
- Whoever falsely pretends to be registered under this Actor not being registered under this Act uses in connection with his name or title any words or letters representing that he is so registered shall, whether any person is actually deceived by such pretence or representation or not, be punished in the case of a first conviction with a fine which may extend to two thousand-rupees and in the case of subsequent may conviction with fine which may extend to ten thousand rupees.
