Section 55(2) in The United Provinces Indian Medicine Act, 1939
(2)Whoever contravenes the provisions of this section shall, on conviction be punishable [with imprisonment not exceeding six months or with fine which may extend to five hundred rupees or with both] [Substituted by U. P. Act No. 7 of 1956.] and if the person so contravening is an association, every member of such association who knowingly and wilfully authorizes or permits the contravention shall, on conviction, be punishable [with imprisonment not exceeding three months or with fine which may extend to two hundred rupees or with both] [Substituted by U. P. Act No. 7 of 1956.].
