Section 55 in The United Provinces Indian Medicine Act, 1939
55. Confering, granting or issuing diploma, licence, etc. by unauthorized person or institution.
(1)No person other than an association or institution recognized or authorized by the Board 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 document Stating or implying that the holder, grantee, or recipient is qualified in or otherwise entitled to practise in [Ayurvedic and Unani Tibbi system of medicine] [Substituted by U. P. Act No. 7 of 1956.].(2)Whoever contravenes the provisions of this section shall, on conviction be punishable [with imprisonment not exceeding six months or with fine which may extend to five hundred rupees or with both] [Substituted by U. P. Act No. 7 of 1956.] and if the person so contravening is an association, every member of such association who knowingly and wilfully authorizes or permits the contravention shall, on conviction, be punishable [with imprisonment not exceeding three months or with fine which may extend to two hundred rupees or with both] [Substituted by U. P. Act No. 7 of 1956.].
