Section 30 in Himachal Pradesh Nurses Registration Act, 1977
30. Penalty for unlawful assumption of title of registered nurse, health visitor, auxiliary nurse midwife, nurse dai, trained dai or dai.
- Any person who, not being a registered nurse, or a registered health visitor, or a registered midwife, or a registered auxiliary nurse midwife, or a registered nurse dai, or a registered trained dai or a dai, as the case may be, assumes or uses any name, title, addition, descriptions or a sign-board implying that such person is registered or in any manner regulates the conduct of examinations or confers or grants diplomas or certificates, except as provided in this Act or the rules or bye-laws made thereunder, shall, on conviction by a magistrate of the first class, be liable to a fine not exceeding [ten thousand rupees in the case of first offence and for a second or any subsequent offence to a fine not exceeding twenty five thousand rupees or imprisonment of either description for two years] [Substituted for the words 'two hundred and fifty rupees in the case of first offence and for a second or any subsequent offence a fine not exceeding five hundred rupees or imprisonment of either description for six months' vide Act No. 32 of 2012.] or both.
