Section 33(2) in The Gujarat Medical Practitioners' Act, 1963
(2)Any person who contravenes the provisions of sub-section (I) shall, subject to the provisions of any special law for the time being in force, be punished, on conviction,(i)for a first offence, with fine which may extend to five hundred rupees;(ii)for a subsequent offence, with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees or with both.
