Section 27 in The Gujarat Professional Civil Engineers Act, 2006
27. Failure to surrender certificate of practice.
- If any person whose name has been removed from the register fails without sufficient cause forthwith to surrender his certificate of practice, he shall be punishable with fine which may extend to fifty thousand rupees, and in the case of a continuing failure, with an additional fine which may extend to ten thousand rupees, for each day after the first during which he has persisted in the failure.
