Section 38(2) in The Jammu and Kashmir Ayurvedic and Unani Practitioners Act, 1959
(2)Whoever contravenes the provisions of this section shall, on conviction, be punishable with fine, which may extend to [twenty thousand rupees or with imprisonment which may extend to one year or with both] [Substituted 'five hundred rupees' by Jammu and Kashmir Act No. 17 of 2018, dated 17.9.2018.] and if the person so contravening is an association, every member of such association who, knowingly and wilfully authorises or permits the contravention shall, on conviction, be punishable with fine which may extend to two hundred rupees.
