Section 6 in Jammu and Kashmir Nursing Homes and Clinical Establishments (Registration and Licensing) Act, 1963
6. Penalties.
- Any person who -(a)Who contravenes the provisions of section 3, or(b)Who contravenes the provisions of subsection(2) of section 5;(c)Who, being the holder of a license granted under this Act in respect of any nursing home or clinical establishment, uses or allows such nursing home or clinical establishment to be used for unsocial or immoral purposes,Shall be guilty of an offence and shall,-(i)on conviction of a first offence shall be punishable with fine which may extend to five hundred rupees, and(ii)on conviction for a second or subsequent offences, be punishable with imprisonment for a term which may extend to one thousand rupees, or both.
