Section 35 in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970
35. Penalty.
- Whosoever wilfully or falsely assumes or uses any title or description on or any addition to his name implying that he holds a recognised qualification or that he is a registered practitioner or that his name is entered in the list maintained under Section 28 or acts in contravention of the provisions of Section 34 shall be punishable with fine which may extend to five hundred rupees for the first offence and to fine which may extend to one thousand rupees for every subsequent offence.
