Section 28 in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971
28. Prohibition against addition of any title, description, etc., to name of any person unless authorised to do so.
(1)No person shall add to his name any title, description, letter or abbreviation which implies that he holds a degree, diploma, licence, certificate or any other like award as his qualification to practise Homeopathy, etc., unless,-(a)he actually holds such degree, diploma, licence, certificate or any other like award; and(b)such degree, diploma, licence, certificate or any other like award-(i)is recognised by any law for the time being in force in India or in any part thereof; or(ii)has been conferred, granted or issued by a University or an institution or authority referred to in clauses (b) and (c) of sub-section (1) of section 27.(2)Any person who contravenes sub-section (1) shall be punishable-(i)for the first offence, with fine which may extend to five hundred rupees; and(ii)for the second or any subsequent offence, with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees, or with both.
