Section 18 in The Orissa Veterinary Practitioners Rules, 1976
18. Renewal of Registration.
(1)The name of every person registered under these rules shall subject to the provisions in these rules as to the cancellation of the entries and removal of names from the register, remain entered therein, and the registration of such person shall hold good till the completion of one year from the date of entry.(2)Any person desiring to renew his registration shall submit to the Registrar an application before the completion of one year and shall forward with such application the fee prescribed in this behalf in Rule 26.(3)The Registrar shall send to any Veterinary Practitioner who has not paid his renewal fees by the due date, a demand notice for payment thereof, followed by two reminders at thirty days interval by registered post with acknowledgement due addressed to the Veterinary Practitioner at his address recorded in the register.(4)When the renewal fee is not received within thirty days of the receipt of the last reminder, the Register shall remove the name of the defaulter from the register:Provided that the names so removed may be restored to the register on payment of fees and penalty as prescribed in this behalf in Rule 26.
