Section 12(2) in The Maharashtra Medical Practitioners (Registration) Rules, 1961
(2)The fact of such removal of name from the Register shall also be communicated to the District Magistrate, Superintendent of Police and the Inspector of Police, having jurisdiction over the area in which the defaulting practitioner resides, and also to the Commissioner, Food and Drugs Administration, Maharashtra state, the Maharashtra Medical Council and such other bodies as the Board may decide.
