(1)Every person registered under this Act or every person whose name has been entered in the List, if he intends to continue to practise after the date on which this ' Chapter comes into force in any area or if either of such persons intends to practise in such area as a nurse, he shall give notice in writing to the licensing authority, and shall give a like notice to the said authority in the month of January every five years thereafter during the period he continues to practise within the said area.
