Section 65(2) in The U.P. Homoeopathic Medicine Act, 1951
(2)Whoever contravenes the provisions of this section shall be punishable with fine, which may extend to five hundred rupees and if the person so contravening is an association, every member of such association who knowingly and wilfully authorizes or permits the contravention shall be punishable with fine, which may extend to two hundred rupees.
