34. Penalty for unlawful assumption of title of registered or enlisted nurse.-
Any person who, not being a registered or enlisted nurse, makes or uses the name or title of registered or enlisted nurse, or uses any name, title, description, prescribed uniform, object or sign-board with the intention that it may be believed, or with knowledge that it is likely to be believed that such person is registered or, as the case may be, an enlisted nurse, shall, on conviction, be punished -(a)for the first offence, with fine which may extend to one hundred rupees;(b)for any subsequent offences, with simple imprisonment for a term which may extend to three months, or with fine which may extend to two hundred rupees, or with both.
