Section 35(2) in The West Bengal Homoeopathic System of Medicine Act, 1963
(2)[ Whoever contravenes the provisions of sub-section (1) shall be punishable, on the first conviction, with imprisonment which may extend to one year or with fine which may extend to one thousand rupees or with both and on subsequent conviction with imprisonment which may extend to two years or with fine which may extend to two thousand rupees or with both.] [[Sub-Section (2) substituted by W.B. Act 27 of 1985. Original sub-section (2) was as under:-'(2) Whoever contravenes the provisions of sub-section (1) shall be punishable on first conviction with fine which may extend to two hundred rupees, and on any subsequent conviction with fine which may extend to five hundred rupees.'.]]
