Section 21(3) in The Orissa Ayurvedic Medicine Rules, 1960
(3)If a registered or listed Ayurvedic practitioner fails to pay the renewal fees within the date mentioned in Sub rule (2), the Registrar shall send a demand notice by registered post with acknowledgement due to his/her address as recorded in the register or in the list for payment of the same and on failure to comply with the notice within the time specified the name of the practitioner shall be removed from the register of the list : provided that if the Ayurvedic practitioner desires for the restoration of his name in the Register/List he should submit an application in Form 'H' to the Registrar accompanied by the usual renewal fees together with a penalty of Rs. 5.
