Section 27 in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971
27. Conferring, granting or issuing colourable imitation of degrees, diplomas, etc. to be an offence.
(1)No person other than-(a)a University; or(b)an institution established by, or affiliated to, the council; or(c)an authority empowered or recognised as competent by the Government to confer, grant or issue any degree, diploma, licence, certificate or any other like award entitling the holder thereof to practise Homeopathy,shall confer, grant or issue or hold himself out as entitled to confer, grant or issue any degree, diploma, licence, certificate or any other like award which is identical with or is a colourable imitation of, any degree, diploma, licence, certificate or award conferred, granted or issued by a University or an institution or authority referred to in clauses (b) and (c) and purports to entitle the holder thereof to practise Homeopathy.(2)Any person who contravenes sub-section (1) shall be punishable-(i)for the first offence, with fine which may extend to one thousand rupees; and(ii)for the second or any subsequent offence, with imprisonment for a term, which may extend to six months or with fine which may extend to two thousand rupees, or with both.
