Section 44 in The Chhattisgarh Sah Chikitsa Parishad Act, 2001
44. Prohibition on practice except as provided in this Act.
(1)Save as provided in this Act, no person shall practice or hold himself out, whether directly or indirectly as practising habitually for personal gain as a Paramedical Practitioner within the State.(2)Any person who contravenes the provisions of sub-section (1) shall be punishable with imprisonment which may extend to six months or with fine which may extend to five thousand rupees or with both.
