Section 55 in The Orissa Ayurvedic Medicine Act, 1960
55. False assumption of degree, diploma or certificate to be an offence.
- Whoever voluntarily and falsely assumes or uses any title or description or any addition to his name implying that he holds a degree, diploma, licence or certificate conferred or authorised by the Council under this Act or that he is qualified to practise the Ayurvedic System of medicine under the provisions of this Act shall, on conviction, be punishable with fine which may extend to fifty rupees for the first offence and with fine which may extend to two hundred rupees for every subsequent offence.
