Section 64(2) in The Rajasthan Indian Medicine Act, 1953
(2)Whoever contravenes the provisions of this section, shall on conviction be punishable with fine which may extend to five hundred rupees, and if the person so contravening is an association, every' member of such association who knowingly and wilfully authorises or permits the contravention shall, on conviction, be punishable with fine which may extend to two hundred rupees.
