Section 30 in The Gujarat Medical Practitioners' Act, 1963
30. Prohibition of medical practice by persons not registered or enlisted.
(1)Save as otherwise expressly provided in any special law for the time being in force, no person other than a medical practitioner whose name is entered in-(i)the register or the list maintained under this Act;(ii)the register or the list prepared and maintained under any law for the time being in force in relation to the qualifications and registration of Homoeopathic practitioners in any part of the State; or(iii)the register prepared and maintained under the Bombay Medical Act, 1912 (Bombay VI of 1912), the said Act as adapted and applied to the Saurashtra area of the State or any other corresponding law for the time being in force in any part of the State; or(iv)the Indian Medical Register prepared and maintained under the Indian Medical Council Act, 1956 (CII of 1956),shall practise any system of medicine in the State:Provided that, the State Government may by notification in the Official Gazette, direct that, subject to such conditions as it may deem fit to impose and the payment of such fees as may be prescribed, the Provisions of this section shall not apply to any class of persons, or to any areas as may be specified in such notification.(2)Any person who acts in contravention of the provisions of sub-section (1) shall, on conviction, be punished-(i)for a first offence with fine which may extend to five hundred rupees;(ii)for a second offence, with imprisonment for a term which may extend to six months and with fine which may extend to five hundred rupees; and(iii)for every subsequent offence, with imprisonment for a term which may extend to two years and with fine which may extend to two thousand rupees.
