Section 25(1) in The Orissa Ayurvedic Medicine Rules, 1960
(1)In response to the order issued by Government under Section 41 (1) of the Act the Ayurvedic practitioners who do not possess necessary qualifications laid down in the Schedule for registration, but are desirous to practise, shall each apply to the Registrar in Form 'G' for entry of his or her name in the list or practitioners within a period of two months, with a fee of Rs. 15 only.
