Section 31(2) in Maharashtra Paramedical Council Act, 2011
(2)Any person who contravenes the provisions of sub-section (1) shall on conviction, be punished,-(a)for the first offence, with imprisonment for a term which may extend to three years and with fine which shall not be less than five thousand rupees but which may extend to ten thousand rupees; and(b)for a second or subsequent offence, with imprisonment for a term which may extend to ten years and with fine which may extend to twenty-five thousand rupees.
