Section 41 in Travancore-Cochin Medical Practitioners Act, 1953
41. Prohibition of conferment, etc., of degree, etc.
(1)Save as provided by Section 40. no person 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 thereof is qualified to practice modem medicine, homeopathic medicine or ayurvedic medicine, siddha medicine, or unani tibbi medicine.(2)Who ever contravenes the provisions of sub-section (1) shall, on conviction, be punishable with fine which may extend to Rs. 1.000. and if the person, so contravenes is an association, every member of such association who knowingly or willfully authorizes or permits the contravention shall, on conviction, be punishable with fine which may extend to Rs. 1.000.
