Section 27 in The Maharashtra Acupuncture System of Therapy Act, 2015
27. Penalty for improper assumption of Acupuncture qualifications.
(1)No person shall use any letters or figures after his name indicating or implying that he possesses any degree in Acupuncture system of therapy, unless such degree has been conferred by the Maharashtra University of Health Sciences.(2)No person shall use any letters or figures after his name indicating or implying that he possesses any diploma, license or certificate in Acupuncture system of therapy, unless such diploma, license or certificate has been conferred or recognized by the Council.(3)Whoever contravenes the provisions of sub-section (1) or (2) shall, on conviction, be punishable, on first conviction, with fine which may extend to five thousand rupees, and, where such contravention continues after the first conviction, with fine which may extend to ten thousand rupees for each such contravention.
