Section 24(3) in Chhattisgarh Council for Physiotherapy and Occupational Therapy Act, 2015
(3)Any person or institution, who acts in contravention of the provisions of subsection (1) or (2) and is found guilty therefor, for the first such offence shall be liable to be punished with a penalty of up to one lakh rupees and for a subsequent offence with imprisonment which may extend upto one year :Provided that,-
