Section 28 in West Bengal Veterinary Practitioners Act, 1960
28. Publication of and presumption as to entries in the annual list of veterinary practitioners.
(1)The Registrar shall once in every five years, on or before a date to be fixed in this behalf by the Council, cause to be printed and published a correct list of the names for the time being in the register setting forth-(a)all the names entered in the register arranged in alphabetical order according to the surnames,(b)the registered address of each person whose name is entered in the register, and(c)the qualifications of each such person together with the dates when such qualifications were acquired.(2)The Registrar shall also cause to be printed and published in the month of January every year an annual supplement to such list showing [herein the additions, alterations or corrections made in the entries in the register during the preceding year.(3)Every court shall presume until the contrary is proved that a person whose name is entered in die latest list as modified by the supplement is duly registered under this Act and that a person whose name is not so entered is not registered under this Act:Provided that, in the case of any person whose name docs not appear in such list, a certified copy, signed by the Registrar, of the entry of the name of such person in the register shall be evidence (hat such person is registered under this Act.
