Section 31(3) in The Gujarat Homoeopathic Act, 1963
(3)Any person who contravenes the provisions of sub-sections (1) or (2), and where any such contravention is committed by an association, every member of such association who knowingly or wilfully authorises or permits the contravention, shall, on conviction, be punished-(i)for a first offence with fine which may extend to one thousand rupees, and(ii)for a subsequent offence, with imprisonment for a term which may extend to six months or with fine which may extend to two thousand rupees or with both.
