Section 35 in The Jammu and Kashmir Ayurvedic and Unani Practitioners Act, 1959
35. [ Penalty. [Substituted by Jammu and Kashmir Act No. 17 of 2018, dated 17.9.2018.]
- Whoever acts in contravention of the provisions of section 34 shall on conviction, for each offence be punishable -(i)for the first offence with five thousand rupees which may extend to twenty thousand rupees ; and(ii)for the second or subsequent offence with imprisonment for a term which may extend to two years or with fine which may extend to twenty thousand rupees, or with both.]
