Section 4(6) in The Haryana Homoeopathic Practitioners (General) Rules, 1975
(6)If the registered practitioner fails to get his registration renewed within the period provided in sub-rule (5), his name shall thereafter stand removed from the Register :Provided that his name may be re-entered in the Register by the Registrar on payment of one hundred rupees as additional fee within two months after the expiry of the period provided for renewal.] [Sub rule (5) and (6) substituted by Haryana Government Notification No. G.S.R. 46/PA 16/65/S. 53/91 dated 23.7.1991.]
