Section 33(1) in The West Bengal Homoeopathic System of Medicine Act, 1963
(1)If any person whose name has been removed from the Register under sub-section (2) of section 24 or sub-section (2) of section 25, fails, without sufficient cause, forthwith to surrender his certificate of registration, he shall be punishable with fine which may extend to [five hundred rupees] [Words substituted for the words 'fifty rupees' by W.B. Act 27 of 1985.].
