32. Penalty for falsely assuming or using medical title, etc.
- Whoever-(a)contravenes the provisions of clause (i) of section 25, or(b)falsely assumes or uses any title, description, letters, abbreviations, or any addition to his name, implying that he holds a degree, diploma, licence or certificate conferred, granted or issued by an authority authorised to hold a qualifying examination or that he is qualified to practice the Homoeopathic system of medicine.shall, on conviction, be punished-(i)for a first offence, with fine which may extend to five hundred rupees, and(ii)for a subsequent offence, with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees or with both.
