Section 31 in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018
31. Renewal of registration.-(1) Every registered Electropath shall be entitled to
practice for a period of three years from the date on which his name has beenregistered and if he desires to practice after the expiry of the said period, he shall, uponan application made to the Registrar along with a prescribed renewal fee for everyperiod of three years, be entitled to the continuance of his name in the register.(2)If the renewal fee is not paid before the due date, the registrar shall removethe name of the defaulter from the register:Provided that the name so removed may be restored to the register on paymentof the renewal fee in such manner and subject to such conditions as may beprescribed.
