Section 28(1) in The Jammu and Kashmir Pharmacy Act, 2011
(1)If any person, whose name is not for the time being entered in the register of the State, falsely pretends that it is so entered or uses in connection with his name or title any words or letters reasonably calculated to suggest that his name is so, entered, he shall be punishable on first conviction with a final which may extend to five hundred rupees and on any subsequent conviction with imprisonment extending to six months, or with fine not exceeding one thousand rupees, or with both:Provided that it shall be a defence to show that the name of the accused is entered in the register of another State and that at the time of the alleged offence under this section an application for registration in the State had been made.
