Section 31 in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002
31. Conferring, granting or issuing post-graduate diploma, licence, etc.by unauthorised person or institution.—
(1)No person other than an institution recognised or authorised under this Act shall confer, grant or issue or hold himself out as entitled to confer, grant or issue any degree, diploma, license, certificate or any other like award or which states or implies that the holder, grantee or recipient thereof is qualified to practise the occupational therapy or physiotherapy, as the case may be.(2)No person other than a occupational therapist or physiotherapist whose name is entered in the register prepared and maintained under this Act shall practise occupational therapy or physiotherapy system of medical science.
