Section 19 in Karnataka Ayurvedic, Naturopathy, Siddha, Unani And Yoga Practitioners' Registration And Medical Practitioners' Miscellaneous Provisions Act, 1961
19. Renewal fee.
(1)Notwithstanding anything contained in section 16 or 18, each medical practitioner [other than a Medical Practitioner whose name is entered in the Register under sub-section (1) of section 16 or continued in the register or list under the proviso to this sub-section] [Inserted by Act 38 of 1991 w.e.f. 10.12.1991] shall pay to the Board on or before the thirty-first day of December of the year, succeeding the year in which his name is entered in the register or list, and of every [x x x] [Omitted by Act 7 of 1977 w.e.f. 05.03.1977] year thereafter [a prescribed renewal fee] [for the words 'a renewal fee of twenty rupees' the words ' a renewal fee of fifty rupees' shall be deemed to have been substituted w.e.f.1.9.1996 and for the words ' a renewal fee of fifty rupees' as so substituted the words ' a prescribed renewal fee' shall be substituted by Act 16 of 2007 w.e.f. 8.5.2007] for the continuance of his name on the register or list, as the case may be.[Provided that a Medical Practitioner registered under this Act, before the commencement of the Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions (Amendment) Act, 1991, may pay a renewal fee of rupees two hundred for the continuance of his name on the register or list, as the case may be' for life time.] [Inserted by Act 38 of 1991 w.e.f. 10.12.1991](2)If the renewal fee is not paid before the due date, the Registrar shall remove the name of the defaulter from the register or list, as the case may be:Provided that the name so removed may be re-entered in the register or list on payment of the renewal fee in such manner and subject to such conditions, as may be prescribed.
