Section 33(2) in The Gujarat Homoeopathic Act, 1963
(2)Any person who contravenes the provisions of sub-section (1) shall, on conviction, be punished-(i)for a first offence, with fine which may extend to five hundred rupees, and(ii)for a second offence, with imprisonment for a term, which may extend to six months and with fine which may extend to five hundred rupees; and(iii)for a third and subsequent offences, with imprisonment for a term which may extend to two years and with fine which may extend to two thousand rupees.
