Section 80 in The State Pharmacy Council Rules, 1951
80.
The Registrar shall as soon as may be after 1st day of April in each year cause to be printed copies of the Registers as they stood on the said date and such copies shall be made available to persons applying therefor on payment of the prescribed charge and shall be evidence that on the said date the persons whose names are entered therein were registered Pharmacists. The Registrar shall keep an interleaved copy of such printed list, wherein he shall make during the year any entry, alteration on erasure that may be necessary.
