Section 15 in The Assam Health Establishments Act, 1993
15. Penalty for establishment or maintenance of health establishment in contravention of the provision of this Act and the rules made thereunder.
(1)Any person who knowingly establish or maintains a health establishment which is not duly registered and licensed under this Act and is in contravention of the provisions of this Act or rules made thereunder shall, on conviction be punishable with imprisonment for a term which may extend to one year or with fine which may extend to twenty thousand rupees or with both and in the case of a second or subsequent offences with imprisonment for one year or fine which may extend to fifty thousand rupees or with both.(2)Whoever after conviction under sub-section (1) continues to maintain a health establishment shall on conviction be punishable with fine which may extend to one thousand rupees for every day for which the offence continues after conviction.
