Section 44 in Himachal Pradesh Para-Veterinary Council Act, 2010
44. Prohibition on practice except as provided in this Act.
(1)Save as otherwise provided in this Act, no person shall practise or hold himself out, whether directly or indirectly, as practicing habitually for personal gain as a Para-veterinary practitioner within the State.(2)Any person who contravenes the provisions of sub-section (1) shall be punishable with imprisonment which may extend to six months, or with fine which may extend to five thousand rupees or with both.
