Section 28 in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003
28. Penalty for falsely pretending to be a registered practitioner.
- Whoever-(a)falsely pretends to be a registered practitioner, whether any person is actually deceived by such pretence or not;(b)voluntarily and falsely assumes or uses any title or description or any addition to his name implying that he holds a degree, diploma, license or certificate conferred, granted by any authority specified in Schedule I,shall on conviction be punishable with a fine which may extend to twenty thousand rupees or with imprisonment which may extend to two years, or with both.
