Section 10 in The M.P. Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Adhiniyam, 1973
10. Penalty for serving in an unlicensed and unregistered nursing home or clinical establishment.
- Any person who knowingly serves in a nursing home or clinical establishment which is not duly registered and licensed under this Act or which is used for unsocial or immoral purposes, shall be punishable with fine which may extend to [five thousand rupees] [Substituted for 'five hundred rupees' by M.P. Act No. 16 of 2008.].
