Section 53 in The Rajasthan Homoeopathic Medicine Act, 1969
53. Penalty for practising in contravention of the Act.
- [(1) If after such date as the State Government may, by notification in the Official Gazette, specify in this behalf any person other than a registered homoeopath or other than a person who is permitted under section 49-A, or other than a person whose name is entered in the list prepared and kept under section 62, practises or holds himself out, whether directly or by implication, as practising or as being prepared to practise, the Homoeopathic System of Medicine, he shall be punishable, on conviction, with imprisonment which may extend to two years, or with fine which may extend to ten thousand rupees, or with both and where the offence is a continuing one, with a further fine which may extend to one thousand rupees for each day during which the offence continues after first conviction;] [Substituted by Rajasthan Act No. 2 of 2018, dated 20.1.2018.](2)[ ***] [Deleted by Rajasthan Act No. 2 of 2018, dated 20.1.2018.](3)The State Government may, by notification in the Official Gazette, direct that the provisions of this section shall not apply to any class of persons either throughout the State or in any area specified in such notification.
