Section 22(2) in Himachal Pradesh Nurses Registration Act, 1977
(2)If any local authority fails to make bye-laws under sub-section (1) within six month from the date of commencement of this Act, the State Government may, by notification in the Official Gazette, prohibit un-registered persons from practising as a nurse, health visitor, midwife, auxiliary nurse midwife, nurse dai, trained dai or dai within the area, subject to such local authority and any unregistered person practising in contravention of such notification, shall be liable, on conviction by a magistrate of the first class, to a fine not exceeding [ten thousand] [Substituted for the words 'fifty' vide Act No. 32 of 2012.] rupees for the first offence and to a fine not exceeding [twenty thousand] [Substituted for the words 'two hundred and fifty' vide Act No. 32 of 2012.] rupees for the second and for each subsequent offence.
