Section 34 in The Gujarat Clinical Establishments (Registration and Regulation) Act, 2021
34. Penalty.
Whoever contravenes any of the provisions of this Act shall, if no penalty is provided elsewhere, be punishable for the first offence with fine which may extend to ten thousand rupees, for the second offence with fine which may extend to fifty thousand rupees and for any subsequent offence with fine which may extend to one lakh rupees.
