Section 17(2) in The Punjab Nurses Registration Act, 1932
(2)If any local authority fails to make bye-laws under sub-section (1), the [State] [Substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] Government may by notification prohibit unregistered persons from practising as nurses, health visitors, midwives, nurse-dais, [auxiliary nurses and midwives] [Inserted Punjab Act 16 of 1953, Section 14.], trained dais or dais within the area subject to such local authority, and any unregistered person practising in contravention of such notification shall be liable, on conviction [by a Judicial Magistrate of the first class] [Substituted for the words 'by a Magistrate of the First Class' by Punjab Act 25 of 1964.], to a fine not exceeding fifty rupees for a first offence, or to a fine not exceeding two hundred and fifty rupees for a second or subsequent offence.
