Section 31(1) in Rajasthan Nurses, Midwives, Health Visitors and Auxiliary Nurse-Midwives Registration Act, 1964
(1)Any person who:-(a)dishonestly makes use of any certificate of registration issued to him or to any other person under this Act and the rules and regulations made thereunder, or(b)procures or attempts to procure registration under this Act and the rules and regulations made thereunder by making or producing or causing to be made or produced any false or fraudulent declaration, certificate or representation, whether in writing or otherwise, or(c)fraudulently procures or attempts to procure the entry of a new title or qualification under Section 20, or(d)wilfully makes or causes to be made any falsification in the registers maintained or in the certificates issued under this Act and the rules and regulations made thereunder, or(e)being the secretary, manager or other officer of any recognised institution referred to in clause (5) of Section 24, issues, or authorises the issue of, a certificate to any person or enters, or authorises the entry of, the name of such person in contravention of the provision contained in Section 26, shall, on conviction, be punished with fine which may extend to [thirty thousand rupees.] [Substituted 'three hundred rupees' by Rajasthan Act No. 16 of 2013, dated 10.4.2013.]
