Section 62(2) in The Rajasthan Homoeopathic Medicine Act, 1969
(2)Every person who is not qualified for registration under the Act but who proves in the prescribed manner that he has been, on such commencement, in regular practice of the homoeopathic system of medicine in the State, shall upon an application made by him in this behalf within [one and a half year] [Substituted by Rajasthan Act 4 of 1971.] of such commencement be entitled to have his name entered in the aforesaid list on payment of a fee of rupees fifty.
