Section 26(3) in The Maharashtra Acupuncture System of Therapy Act, 2015
(3)Any person contravening the provisions of sub-section (1) or (2) shall, on conviction, be punished with imprisonment which may be extend to one year or with fine which may extend to ten thousand rupees or with both; and if an association or institution is guilty of such contravention, every Member thereof, who knowingly or willfully authorizes or permits the contravention, shall, on conviction, be punished with imprisonment which may extend to one year or with fine which may extend to ten thousand rupees or with both.
