Section 17(1) in The Punjab Nurses Registration Act, 1932
(1)Any local authority may make bye-laws prohibiting unregistered persons from practising as nurses, health visitors, midwives, nurse-dais, [auxiliary nurses and midwives] [Inserted vide Punjab Act 16 of 1953, Section 14.], trained dais or dais within the area subject to its authority and may in such bye-laws provide that any person practising in contravention of such bye-laws or any person committing or a abetting the commitment of a breach of any such bye-laws shall be liable on conviction [by a Judicial Magistrate of the first class] [Substituted for the words 'by a Magistrate of the First Class' by Punjab Act 25 of 1964.], to a fine not exceeding fifty rupees for a first offence, or to a fine not exceeding two hundred and fifty rupees for a second or subsequent offence.
