Section 2(2) in The Maharashtra Medical Practitioners Act, 1961
(2)For the purposes of Chapter VI, a person shall be deemed to practice any system of medicine who holds himself out as being able to diagnose, treat, operate, or prescribe medicine or other remedy or to give medicine for any ailment, disease, injury, pain, deformity or physical condition or who, by any advertisement, demonstration, exhibition or teaching offers or undertakes, by any means or method whatsoever to diagnose, treat, operate or prescribe medicine or other remedy or to give medicine for any ailment, disease, injury, pain, deformity or physical condition:Provided that, a person who,-(i)mechanically fits or sells lenses, artificial eyes, limbs or other apparatus or appliances; or(ii)is engaged in the mechanical examination of eyes for the purpose of constructing or adjusting spectacles, eye-glasses or lenses; or(iii)practices physiotherapy or electrotherapy or chiripody or naturopathy or hydropathy or yogic healing or;(iv)without personal gain furnishes medical treatment or does domestic administration of family remedies; or(v)being registered under the Dentists Act, 1948, limits his practice to the art of dentistry; or(vi)being a nurse, midwife or health visitor registered or enlisted under the Bombay Nurses, Midwives and Health Visitors Act, 1954, or any other corresponding law for the time being in force in the State or a Dai attends on a case of labour,shall not be deemed to practise medicine;Explanation. - In this sub-section, -(i)"advertisement" includes any word, letter, notice, circular, picture, illustration, model, sign, placard, board, or other document and any announcement made orally or by any means of producing or transmitting light sound, smoke or other audible or visible representation and(ii)"physio-therapy" means treatment of any ailment, disease, injury, pain, deformity or physical condition, by massage or other physical means, but does not include bone-setting.
