Section 21 in Karnataka Nurses, Midwives and Health Visitors Act, 1961
21. Notice to licensing authority before commencement of practice.
(1)Every person registered under this Act and every person whose name has been entered in the list, if he intends to continue to practise after the date on which this Part comes into force in any area or if either of such persons intends to practise in such area as a nurse, midwife, auxiliary nurse-midwife, or health visitor, he shall give notice in writing to the licensing authority and shall give a like notice to the said authority in the month of January every three years thereafter during the period he continues to practise within the said area.(2)Every such notice shall contain such particulars and shall be in such form as may be determined by the Council.(3)Any person who fails to comply with the provisions of sub-sections (1) and (2) shall, on conviction, be punished with fine which may extend to twenty-five rupees for the first offence, to fifty rupees for the second offence and to one hundred rupees for any subsequent offence.(4)Any person who knowingly or wilfully makes or causes or procures any other person to make any false statement in any notice under this section shall, on conviction, be punished with fine which may extend to one hundred rupees for the first offence, to two hundred rupees for the second offence and to three hundred rupees for any subsequent offence.
