32. Prohibition of unauthorized conferment of degree, diploma, etc., and penalty for such conferment.
(1)Except the Council, no person, association or institution, not recognized by the Council, shall confer, grant or issue, or hold himself or itself or shall be entitled to confer, grant or issue, any degree, diploma, licence, certificate or any other document stating or implying that the holder, grantee or recipient thereof is qualified to practice the Yoga and Naturopathy System of Medicine.(2)Any contravention of the provisions of sub-section (1) shall be punishable with imprisonment which may extend to two years or with fine which may extend to five thousand rupees or with both; and if any association or institution is guilty of such contravention, every member thereof, who knowingly or willfully authorizes or permits the contravention, shall be punishable with imprisonment which may extend to two years or with fine which may extend to five thousand rupees or with both.
