(1)No dispensary, hospital, infirmary, Lying-in hospital, sanatorium, surgery, nursing home or other similar institution shall employ any person as a [nurse, midwife, auxiliary nurse-midwife, health visitor or dhai] [Substituted by Act 14 of 1964.] unless such person is a [nurse, midwife, auxiliary nurse- midwives, health visitor or dhai] [Substituted by Act 14 of 1964.] registered under this Act.(2)Whoever contravenes the provisions of sub-section (1) shall be punishable with fine which may extend to fifty rupees.(3)Who ever after having been convicted under sub-section (2) continues to contravene the provisions of sub-section (1) shall on conviction be punished for each day after the previous date of conviction during which he continues so to contravene with fine which may extend to five rupees.
