Section 35 in The Orissa Ayurvedic Medicine Act, 1960
35. Penalty on unregistered persons representing that he is registered.
- If a person whose name is not entered in the register falsely by represents that it is so entered or uses in connection with his name or title any words or letters representing that his name is so entered, he shall, whether any person is actually deceived by such representation of not, be punishable on conviction by a Magistrate of the first class with fine which may extend to two hundred rupees.
