Section 35 in The West Bengal Homoeopathic System of Medicine Act, 1963
35. Penalty for improper assumption of Homoeopathic qualifications.
(1)No person shall use any letters or figures after his name indicating or implying that he possesses any degree, diploma, licence, or certificate as a Homoeopathic practitioner unless such degree, diploma, licence or certificate has been conferred by the Council [or by any University or body established by the State Government under any law] [Words inserted by W.B. Act 27 of 1985.], or is recognised [by the council] [Words substituted for the words 'by it' by W.B. Act 27 of 1985.] with the approval of the State Government.(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.'.]]
