Section 42 in Travancore-Cochin Medical Practitioners Act, 1953
42. Penalty for unauthorized use of titles, etc., implying medical qualifications.
(1)No person shall add to his name any title, letters or abbreviations which imply that he holds a degree, diploma, license or certificate as his qualification to practice modem medicine, homeopathic medicine or ayurvedic medicine, siddha medicine or unani tibbi medicine, unless-(a)he actually holds such degree, diploma, license or certificate, and(b)such degree, diploma, license or certiflcate-(i)is recognized by any law for the time being in force in the State of Travancore-Cochin;(ii)has been conferred, granted or issued by an authority referred to in the Schedule; or(iii)has been recognized by the Medical Council of India.(2)Whoever contravenes the provisions of sub-section (1) shall be punishable. in the case of a first conviction, with fine, which may extend to Rs. 250. and in the case of a subsequent conviction, with fine which may extend to Rs. 500.
