33. Penalty for improper assumption of Yoga qualifications.
(1)No person shall use any letters or figures after his name or implying that he possesses any degree, diploma, licence, or certificate as a Yoga practitioner unless such degree, diploma, licence or certificate has been conferred by a recognized or affiliated institution of the Council, or is recognized by it with the approval of the State Government.(2)Whosoever contravenes the provisions of sub-section (1) shall be punishable, on first conviction, with fine which may extend to one thousand rupees, and on any subsequent conviction, with fine which may extend to two thousand rupees.
