Section 50 in The Rajasthan Homoeopathic Medicine Act, 1969
50. Penalty on un-registered person representing that he is registered.
- If a person whose name is not entered in the register of Homoeopaths falsely pretends that it is so entered or uses in connection with his name or title any word or letters representing that his name is so entered, he shall, whether any person is actually deceived by such representation or not, 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.] [Substituted 'with fine which may extend to two hundred rupees' by Rajasthan Act No. 2 of 2018, dated 20.1.2018.]
