Section 53(c) in Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Rules, 1964
(c)If the applicant claims to be registered by virtue of the proviso to Section 16(1) of the Act, he shall submit along with his application for registration a copy of the certificate issued to him by the Registrar or other appropriate authority competent to issue certificate that the name of any person, had been entered in the registrar of names of medical practitioners maintained under the relevant enactments in the Bombay Area or in the Hyderabad Area or in the register maintained by the Central Board of Indian Medicine in the Madras Area. The applicant shall produce the original of such certificate when required to do so by the Registrar of the Board.
