Section 6 in The Dentists (Ethical Conduct) (Maharashtra) Rules, 1965
6. Advertising and canvassing.
- The following practices by any dentist are considered as contrary to the public interest and discreditable to the profession of dentistry, namely :-(a)advertising, whether directly or indirectly, for the purpose of obtaining patients or promoting his own professional advantage;(b)acquiescing in, or procuring or sanctioning or acquiescing in the publication of notices commending or directing attention to the practitioner's professional skill, knowledge, services or qualifications, or of being associated with or employed by those who procure or sanction such advertising or publication;(c)employing any agent or canvasser for the purpose of obtaining patients; or sanctioning or being associated with Or employed by those who sanction such employments.Explanation. - The following amongst others will be deemed to be advertising:-(a)the use or exhibition of any sign, other than a sign which in its character, position, size and wording is merely such as may reasonably be required to indicate to persons seeking them the exact location of and entrance to the premises at which the dental practice is carried on;(b)the use of sign boards larger than 0.9 m. by 0.6 m. and the use of such words as "Teeth", "Painless Extractions" or the like, of notice in regard to practices on premises other than those in which a practice is actually carried on, of show cases; of large light signs, especially if intermittent, and the use of any sign showing any matter other than his name, qualifications as defined under section 2(j) of the Dentists Act, 1948, titles and the name of the speciality;(c)affixing sign board on a chemist shop or in places where he does not reside or work;(d)the insertion of all-paragraphs and notices in the press and also the announcement of names in the trading lists and the display of announcements at places of public entertainment, not being announcement of a change of address;(e)allowing his name to be used to designate commercial articles such as tooth paste, tooth brush, tooth powders, mouth washes, liquid cleaners or the like or on circulars for such items; or permitting publication of his opinion on any such items in the general or lay papers or journals;(f)printing of name in the telephone directory in any type other than that used for ordinary subscribers.
