Section 14(2) in Tamil Nadu Nurses And Midwives Act, 1926
(2)Any person, who, not being a [registered midwife, auxiliary nurse-midwife or dhai] [Substituted for the words 'registered midwife or dhai' by section 14(ii), of the Tamil Nadu Nurses and Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of 1960).] takes or uses the name or title of [registered midwife, auxiliary nurse-midwife or dhai] [Substituted for the words 'registered midwife or dhai' by section 14(ii), of the Tamil Nadu Nurses and Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of 1960).] or uses any name, title, description, uniform, badge or signboard, with the intention that it may be believed or with the knowledge that it is likely to be believed that such, person is a [registered midwife, auxiliary nurses-midwife or dhai] [Substituted for the words 'registered midwife or dhai' by section 14(ii), of the Tamil Nadu Nurses and Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of 1960).] shall be punishable with fine not exceeding fifty rupees.
