Section 13 in Assam Homoeopathic Medicine Act, 1955
13. Conferring, granting or issuing diploma, licence etc. by unauthorised persons or institutions.
(1)No person other than an association or institution recognised or authorised by the Boar under this Act shall confer, grant or issue or hold itself out as entitled to confer, grant or issue any degree, diploma, licence, certificate or other documents stating or implying that the holder, guarantee, or receipt is qualified to practice the Homoeopathic system of medicine.(2)Whoever contravenes the provisions of this section shall be punishable with fine, which may extend to Rs. 500 (five hundred).
