Section 38 in Karnataka Nursing and Paramedical Sciences Education (Regulation) Authority Act, 2012
38. Penalty for establishing unregistered educational institutions etc.
- Any person, who, establishes or as the case may be, maintains or runs an educational institution in contravention of section 22 after registration is refused for such institution or withdrawn under section 25 shall on conviction, be punished with imprisonment for a term which may extend to three years but shall not be less than six months and with fine which may extend to five thousand rupees but not less than one thousand rupees.
