Section 23 in The M.P. Upcharika, Prasavika, Sahai Upcharika Prasavika Tatha Swasthya Paridarshak Registrikaran Adhiniyam, 1972
23. Prohibition from practice except as provided in the Act.
(1)Save as provided in this Act, no person shall practise or hold himself out, whether directly or indirectly as practising habitually or for personal gain as a nurse, midwife, auxiliary' nurse-midwife, health visitor or dai within the State.(2)Any person who contravenes the provision of sub-section (1) shall he punished with fine which may extend to rupees five hundred.
