Section 31(2) in Himachal Pradesh Homoeopathic Practitioners Act, 1979
(2)Whoever contravenes the provisions of sub-section (1) shall, on conviction, be punishable with fine which may extend to five hundred rupees and if the person so contravening is an association, every member of such association, who knowingly and wilfully authorises or permits the contravention, shall, on conviction, be punishable with fine which may extend to two hundred rupees.
