Section 41(2) in Punjab Clinical Establishments (Registration and Regulation) Act, 2020
(2)Whosoever knowingly serves in a clinical establishment which is not duly registered under this Act shall, on first contravention, be liable to a monetary penalty which may extend to twenty-five thousand rupees, for second contravention with a monetary penalty which may extend to one lakh rupees and for any subsequent contravention with a monetary penalty which may extend to two lakh and fifty thousand rupees.
