Section 41(2) in Travancore-Cochin Medical Practitioners Act, 1953
(2)Who ever contravenes the provisions of sub-section (1) shall, on conviction, be punishable with fine which may extend to Rs. 1.000. and if the person, so contravenes is an association, every member of such association who knowingly or willfully authorizes or permits the contravention shall, on conviction, be punishable with fine which may extend to Rs. 1.000.
