Section 47 in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018
47. Conferring, granting or issuing certificate, etc. by unauthorised person
or institution.- (1) No person other than an institution recognised by the Board underthis Act shall confer, grant or issue, or hold himself out as entitled to confer, grant orissue, any certificate or other title or qualification stating or implying that the holder,grantee or recipient thereof is qualified to practice the Electropathy system of medicine.(2)Whoever contravenes the provisions of this section shall be punishable, onconviction, with fine which may extend to twenty thousand rupees.
