Section 9 in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972
9. Application for registration.
(1)Every person who wishes to register his name shall sent an application in Form VI to the Registrar. Every person who applies for the registration under section 15(1) (a) shall send the Diploma of Degree in original as proof of qualification. The person who applies for registration under sections 15(l)(b) and 15(l)(c) shall send a certificate in original issued by the Collector of the district in which the applicant had regular practice, in Form VII.(2)Fees. - (i) A fee of Rs. 22.50 (Rupees twenty-two and paise fifty only), i.e., rupees twenty being registration fee, rupee one and paise 'fifty for Court-fee stamps, and Rupee one to cover postage for the supply of free copy of the register) shall be paid by every person along with the application for registration.The fee once paid is not refundable, whether the application for registration is accepted or not.(ii)Every registered practitioner who applies for registration under a new name or in respect of any additional qualification obtained subsequent to registration shall pay a fee of Rs. 5 (Rupees five only).
