Section 22(1) in Himachal Pradesh Nurses Registration Act, 1977
(1)Any local authority may make bye-laws prohibiting unregistered person from practising as a nurse, health visitor, midwife, auxiliary nurse midwife, nurse dai, trained dai or dai within the area subject to its authority and may in such bye-laws provide that any person practising in contravention of such bye-laws or every person committing or abetting the commitment of a breach of any such bye-laws shall on conviction by a magistrate of the first class be liable to a fine not exceeding [ten thousand] [Substituted for the words 'fifty' vide Act No. 32 of 2012.] rupees for first offence and to a fine not exceeding [twenty thousand] [Substituted for the words 'two hundred and fifty' vide Act No. 32 of 2012.] rupees for the second and for each subsequent offence.
