Section 30 in Andhra Pradesh Para Medical Board Act, 2006
30. Persons not registered under this Act not to practice.
(1)No person other than a person registered under this Act shall practice as a Medical Laboratory Technician, Ophthalmic Assistant, E.C.G Technician, E.E.G Technician, E.M.G Technician, Radiographic Technician or such other Technicians declared by the Government as Para Medical Technicians from time to time.(2)Any person who acts in contravention of this section shall on conviction be punishable, -(a)in the case of a first offence with imprisonment for a term which may extend to six months and with fine which may extend to one thousand rupees; and(b)in the case of a second or subsequent offence, with imprisonment for a term which may extend to one year, but which shall not be less than three months and with fine which shall not be less than two thousand rupees, but which may extend to five thousand rupees.
