Section 38(2) in Karnataka Ayurvedic, Naturopathy, Siddha, Unani And Yoga Practitioners' Registration And Medical Practitioners' Miscellaneous Provisions Act, 1961
(2)Whoever contravenes the provisions of sub-section (1), shall on conviction, be punished in the case of a first conviction with fine which may extend to [fifty thousand rupees] [Substituted by Act 03 of 2017 w.e.f. 04.01.2017] and in the case of subsequent conviction, with fine which may extend to [five lakh rupees] [Substituted by Act 03 of 2017 w.e.f. 04.01.2017].
