Section 24 in The M.P. Ayurvigyan Parishad Adhiniyam, 1987
24. Penalty.
- If any person whose name is not enrolled on the State Medical Register practices as a registered Medical Practitioner, he shall be punishable with rigorous imprisonment for a term which may extend to three years and with fine which may extend to five thousand rupees :Provided that,-(i)the person possessing Bachelor in Ayurvedic with Modern Medicine and Surgery degree and registered with the Madhya Pradesh Board of Ayurvedic and Unani systems of Medicine and Naturopathy shall not be punishable under this Section for prescribing allopathic medicines or practising surgery if his registration certificate authorises him to do so;(ii)the Medical Practitioner entitled to the privileges of Section 27 of the Indian Medical Council Act, 1956 (No. 102 of 1956) shall not be punishable under this Section for his non-registration in Madhya Pradesh.
