Section 4 in THE BOMBAY NURSING HOMES REGISTRATION(AMENDMENT) ACT, 2005
4. Substitution of section 6 of Bom. XV of 1949
For section 6 of the principal Act, the following section shall be substituted, namely :-"6. Penalty for non-registration :-Whoever contravenes the provisions of section 3, shall, on conviction, be punished with imprisonment which may extend to six months or with fine which may extend to ten thousand rupees or with both.
