Section 8 in Jammu and Kashmir Nursing Homes and Clinical Establishments (Registration and Licensing) Act, 1963
8. Penalty for serving in an unlicensed and unregistered nursing home or clinical establishment.
- Any person who knowingly serves in a nursing home or clinical establishment which is not duly registered and licensed under this Act or which is used for unsocial or immoral purposes, shall be guilty of an offence and shall be punishable with fine which may extend to five hundred rupees.
