Section 39(1) in Rajasthan Ayurved Nursing Council Act, 2012
(1)Any person who -(a)dishonestly makes use of any certificate of registration issued to him/her or to any other person under this Act and the rules and regulations made thereunder; or(b)procures or attempts to procure registration under this Act and the rules and regulations made thereunder by making or proceeding or causing to be made or produced any false or fraudulent declaration, certificate or representation, whether in writing or otherwise; or(c)fraudulently procures or attempts to procure the entry of new title of qualification under section 24; or(d)wilfully makes or causes to be made any falsification in the registers maintained or in the certificates issued under this Act and the rules and regulations made thereunder; or(e)being the Secretary, Manager or any other officer of any recognized institution, issues or authorizes the issue of a certificate to any person in contravention of the provisions of this Act or the rules and regulation made thereunder; or(f)contravenes the provisions of section 38,shall, on conviction, be punishable with imprisonment, which may extend to two years, or with fine, which may extend to two lakh rupees, or with both.
