Section 34 in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002
34. Misuse of title.—
If any person not being a registered practitioner takes or uses the description of occupational therapy or physiotherapy practitioner, occupational therapist or physiotherapist or consultant in occupational therapy or physiotherapy or not possessing a recognised occupational therapy or physiotherapy qualification, uses a degree or a diploma or an abbreviation indicating or implying such occupational therapy or physiotherapy qualification, shall, on conviction, be punished, —(a)for a first offence, with fine which may extend to five thousand rupees; and(b)for a subsequent offence with imprisonment which may extend to one year or with fine which may extend to ten thousand rupees or with both.
