Section 6 in The Gujarat Nursing Homes Registration Act, 1949
6. Penalty for non-registration.
- Whoever contravenes the provisions of Section 3, shall, on conviction, be punished with fine which may extend to five hundred rupees or, in the case of a second or subsequent offence, with imprisonment for a term which may extend to three months or with fine which may extend to five hundred rupees or with both.
