Section 14(1) in The Orissa Nurses and Midwives Registration Act, 1938
(1)A local authority or where there is no such authority, the State Government may make bye-laws prohibiting unregistered persons from practising as nurses, health visitors, midwives, trained dais or dais within the area subject to its authority, and may in such bye-laws provide that any person practising in contravention of such bye-laws or any person committing, or abetting the commitment of a breach of any such bye-laws shall be punishable with fine not exceeding fifty rupees for a first offence and not exceeding two hundred and fifty rupees for a second or subsequent offence.
