Section 27 in The Punjab Ayurvedic and Unani Practitioners Act, 1963
27. False assumption of certificate or diploma to be an offence.
- Whoever wilfully and falsely assumes or uses any title or description or any addition to his name implying that he is a registered practitioner shall be punishable for the first offence with imprisonment which may extend to six months or with fine which may extend to two hundred and fifty rupees or with both and for every subsequent offence with imprisonment which may extend to two years or with fine which may extend to five hundred rupees, or with both.
