Section 31(2) in Rajasthan Nurses, Midwives, Health Visitors and Auxiliary Nurse-Midwives Registration Act, 1964
(2)Any person who, not being a nurse, midwife, health visitor or auxiliary nurse-midwife registered under this Act and the rules and regulations made thereunder,-(a)assumes or uses the name or title of a registered nurse or a registered health visitor or a registered auxiliary nurse-midwife, as the case may be, or(b)uses any name, title, addition, description or sign board implying that such person is a registered nurse or a registered midwife, or registered health visitor or a registered auxiliary nurse-midwife as the case may be,shall, on conviction, be punished with fine not exceeding [twenty thousand rupees.] [Substituted 'Two hundred rupees' by Rajasthan Act No. 16 of 2013, dated 10.4.2013.] two hundred rupees in the case of a first offence and with fine not exceeding [fifty thousand rupees.] [Substituted 'five hundred rupees' by Rajasthan Act No. 16 of 2013, dated 10.4.2013.] in the case of a second or any subsequent offence.
