Section 14 in Assam Homoeopathic Medicine Act, 1955
14. Penalty.
- Whoever voluntarily as falsely assumes or uses any title, or description or any addition to his name implying that he holds a degree, diploma, licence or certificate conferred, granted or issued by any association or institution recognised or authorised by the Board under this Act or that he is qualified to practice the Homoeopathic system of medicine under the provisions of the Act shall be punishable with fine which may extend to Rs. 200 (two hundred) for the first offence under this section and to a fine which may extend to Rs. 500 (five hundred) for every subsequent offence.
