Section 32(1) in The Paschim Banga Unani System Of Medicine Act, 1979
(1)If any registered practitioner whose name has been removed from the Register under sub-section (2) of section 24 or sub-section (2) of section 25 fails, without sufficient cause to surrender forthwith his certificate of registration, he shall be punishable with fine which may extend to fifty rupees.
