Section 26 in Jammu and Kashmir Nursing Council Act, 2012
26. Penalty for unlawful assumption of title of registered nurse, midwife or health visitor
If any person not registered under the Act, assumes or uses the name or title of registered nurse, midwife or health visitor or uses any name, title, addition, description or signboard, implying that such person is a registered nurse, midwife or health visitor, as the case may be, he/she shall be punished, with fine not exceeding rupees ten thousand in the case of a first offence, and with imprisonment which may extend to one year or fine not exceeding rupees twenty thousand or with both for a second or any subsequent offence.
