Section 11 in Homoeopathic Practitioners (Professional Conduct, Etiquette and Code of Ethics) Regulations, 1982
11.
(a)The following shall be valid reasons for his withdrawal : -(1)where he finds another practitioner in attendance;(2)where remedies other than those prescribed by him are being used;(3)where his remedies and instructions are refused;(4)where he is convinced that illness is an imposture and that he is being made a party to a false pretence;(5)where the patient persists in the use of opium, alcohol, chloral or similar intoxicating drugs against medical advice;(6)where complete information concerning the facts and circumstances of the case are not supplied by the patient or his relatives.(b)The discovery that the malady is incurable is no excuse to discontinue attendance so long as the patient desired his services.
