Section 22 in The Paschim Banga Ayurvedic System Of Medicine Act, 1961
22. Persons entitled to be registered.
(1)Every person who possesses any qualification mentioned in Part A or who is qualified under Part B or who may obtain in qualification as provided under Part C of the Schedule shall subject to the provisions of this Act and on payment of such fee as may be prescribed, be entitled to have his name entered in the Register.(2)Notwithstanding anything contained in sub-section (1), every person who, within a period of [five years] [Words substituted for the words 'two years' by W.B. Act 11 of 1967.] from the date of commencement of this Act, produces proof that he has been in regular practice for a period of not less than ten years preceding such date shall be entitled to have his name entered in the Register on payment of prescribed fee.
