Section 54 in The Orissa Ayurvedic Medicine Act, 1960
54. Conferring, granting or issuing diploma licence etc., by unauthorised person or institution.
(1)No person other than are association or institution recognised or authorised by the Faculty under this Act shall confer, grant or issue, or hold himself out as entitled to confer, grant or issue any degree, diploma, licence, certificate or other document stating or implying that the holder, grantee or recipient is qualified to practise the Ayurvedic system of medicine.(2)Whoever contravenes the provisions of this section shall, on conviction, be punishable with fine which may extend to five hundred rupees and, if the person so contravening is an association, every member of such association who knowingly and wilfully authorises or permits the contravention shall, on conviction, be punishable with fine which may extend to two hundred rupees.
