Section 48 in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018
48. False assumption of certificate, etc.-Whoever voluntarily and falsely
assumes or uses any title, description or any addition to his name implying that he holdscertificate or other title or qualification conferred, granted or issued by any institutionrecognised by the Board under this Act or that he is qualified to practise theElectropathy system of medicine under the provisions of this Act shall, on conviction, bepunishable with fine which may extend to twenty thousand rupees.
