Section 21 in The Bihar and Orissa Nurses Registration Act, 1935
21. Penalty for unlawful assumption of the title of registered nurse, health visitor, midwife or trained dai.
- Any person who not being a registered nurse or a registered health visitor or a registered midwife or a registered trained dai assumes or uses the name of title of a registered nurse or a registered health visitor or a registered midwife or a registered trained dai or uses any name, title, addition, description or signboard implying that such person is a registered trained dai, as the case may be, shall, on conviction by a magistrate of the first class, be punishable with fine not exceeding one hundred rupees for a first offence and not exceeding three hundred rupees for a second or subsequent offence.
