Section 43 in Travancore-Cochin Medical Practitioners Act, 1953
43. Penalty for falsely assuming or using medical titles.
- Whoever willfully and falsely assumes or uses any title or description or any addition to his name implying that he holds a degree, diploma, license or certificate conferred, granted or issued by any authority referred to in Section 40 or recognized by the Medical Council of India or that he is qualified to practice Modern medicine. homeopathic medicine or Ayurvedic medicine. Sidha medicine or Unani Tibbi medicine shall be punishable with fine which may extend to Rs.250 for the first offence, and to fine which may extend to Rs.500 for every subsequent offence.
