Section 51(2) in The Rajasthan Homoeopathic Medicine Act, 1969
(2)[ Whoever contravenes the provisions of this section shall be punishable, on conviction, with imprisonment which may extend to two years, or with fine which may extend to ten thousand rupees, or with both and, if the person so contravening is an association, every member of such association, who knowingly and wilfully authorises or permits the contraventions, shall be punishable, on conviction, with imprisonment which may extend to two years, or with fine which may extend to ten thousand rupees, or with both.] [Substituted by Rajasthan Act No. 2 of 2018, dated 20.1.2018.]
