Section 33 in The West Bengal Homoeopathic System of Medicine Act, 1963
33. Penalty for failure to surrender certificate of registration.
(1)If any person whose name has been removed from the Register under sub-section (2) of section 24 or sub-section (2) of section 25, fails, without sufficient cause, forthwith to surrender his certificate of registration, he shall be punishable with fine which may extend to [five hundred rupees] [Words substituted for the words 'fifty rupees' by W.B. Act 27 of 1985.].(2)Cognizance of an offence punishable under this section shall not be taken except upon complaint made by an order of the Council.
