Section 26 in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971
26. Prohibition of practice of Homeopathy by persons not registered.
(1)Notwithstanding anything contained in any other law for the time being in force-(a)no person other than a practitioner registered or deemed to be registered under clause (a) or clause (b) of sub-section (1) of section 15 or registered under clause (c) of that sub-section shall practise Homeopathy in the State of Tamil Nadu;(b)no registered practitioner, unless authorised by the Government in this behalf, shall be entitled to-(i)sign or authenticate a birth or a death certificate or a medical or a physical fitness certificate required by any law or rule to be signed or authenticated by a duly qualified medical practitioner; or(ii)give evidence at any inquest; or in a Court of law as an expert under section 45 of the Indian Evidence Act, 1872 (Central Act I of 1872), on any matter relating to medicine, surgery or midwifery; or(c)except with the special sanction of the Government, no person other than a practitioner registered or deemed to be registered under clause (a) of subsection (1) of section 15 shall hold any appointment as physician, surgeon, or other medical officer in any hospital, asylum, infirmary, dispensary, lying-in-hospital, sanatorium or other similar institution of Homeopathy only or of both Homeopathy and modem medicine, whether supported entirely by voluntary contributions or not.Explanation. - For the purposes of this sub-section, a person who-(i)mechanically fits or sells lenses, artificial eyes, limbs or other apparatus or appliances; or(ii)is engaged in the mechanical examination of eyes for the purposes of constructing or adjusting spectacles, eye-glasses or lenses; or(iii)practises physio-therapy or electro-theraphy or chiropody or naturopathy or hydropathy or yogic healing; or(iv)does domestic administration of family remedies; or(v)being registered under the Dentists Act, 1948 (Central Act XVI of 1948), limits his practice to the art of dentistry; or(vi)being a nurse, midwife, health visitor, or auxiliary nurse-midwife registered under the Tamil Nadu Nurses and Midwives Act, 1926 (Tamil Nadu Act III of 1926), or a dhai, attends on a case of labour,shall not be deemed to practise Homeopathy.(2)Any person who contravenes sub-section (1) shall be punishable with imprisonment for a term which may extend to one year or with fine which may extend to one thousand rupees, or with both.
