(1)Certified copies of entries in the Register may be issued to any one on payment of a fee as per Rule 47.(2)Every application for change of name or surname shall be made to the Registrar by the registered pharmacist himself, and shall be accompanied by the fee prescribed for such application in Rule 47 also by an affidavit sworn by the registered pharmacist before a Magistrate stating that the applicant is the same person whose name is registered with the particular number, and the circumstances for which the change is sought.(3)The Registrar shall, upon compliance with the provisions of sub-rule (2), make the change in the name or surname.
