Section 24 in The Punjab Nurses Registration Act, 1932
24. [ Penalty for unlawful assumption of title of registered nurse, health visitor, midwife, nurse-dai or trained dai.] [Substituted for the old section, by Punjab Act 16 of 1953, Section 17.]
- Any person who, not being a registered nurse, or a registered health visitor, or a registered midwife, or a registered nurse-dai, or a registered auxiliary nurse and midwife, or a registered trained dai, assumes or uses the name or title of a registered nurse, or a nurse, a reigstered health visitor or a health visitor, a registered midwife or a midwife, a registered auxilliary nurse and midwife, or an auxiliary nurse and midwife, a registered trained dai, or a trained dai, as the case may be, or uses any name, title, addition, description or signboard implying that such person is registered, or in any manner regulates the conduct of examinations or confers or grants diplomas or certificates except as provided in this Act or the rules or bye-laws made thereunder, shall, on conviction by a Judicial Magistrate of the first class be liaable to a fine not exceeding two hundred and 50 rupees in the case of a first offence and for a second or any subsequent offence, to a fine not exceeding 500 rupees or imprisonment of either description for six months or both.
