Section 65 in The U.P. Homoeopathic Medicine Act, 1951
65. Conferring, granting or issuing diploma, licence, etc., by unauthorized person or institution.
(1)No person other than an association or institution recognized or authorized by the Board under this Act shall confer, grant or issue or hold ifself out as entitled to confer, grant or issue any degree, diploma, licence, certificate or other document stating or implying that the holder, grantee, or recipient is qualified to practice the homoeopathic system of medicine.(2)Whoever contravenes the provisions of this section shall be punishable with fine, which may extend to five hundred rupees and if the person so contravening is an association, every member of such association who knowingly and wilfully authorizes or permits the contravention shall be punishable with fine, which may extend to two hundred rupees.
