Section 29 in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971
29. Penalty for falsely pretending to be a registered practitioner.
- Any person who falsely pretends to be a registered practitioner shall, whether any person is actually deceived by such pretence or not, be punishable-(i)for the first offence, with fine which may extend to five hundred rupees; and(ii)for the second or any subsequent offence, with imprisonment for a term which may extend to one year or with fine which may extend to one thousand rupees, or with both.
