Section 40(3) in Gujarat State Council for Physiotherapy Act, 2011
(3)Any person who contravenes the provisions of sub-section (1) and if the person so contravening is an institution; the proprietor of the institute or the Chairperson and members of the managing board of the institute who knowingly or wilfully authorises or permits the contravention shall on conviction be punished with imprisonment for a term which may extend to two years and with fine which shall not be less than ten thousand rupees but which may extend to twenty-five thousand rupees.
