Section 6 in The Chhattisgarh Tonahi Pratadna Nivaran Act, 2005
6. Punishment for alleged curing.
- Whoever does any act of jhar-phook, totka, use of tantra-mantra or anything as Ojha upon any person indicated as a Tonahi or any other person or animal or living thing alleged to be affected by such Tonahi, under any claim of treatment or control shall be punished with rigorous imprisonment for a term which may extend to 5 years and also with fine.
