Section 17 in The Maharashtra Homoeopathic and Biochemic Practitioners' (Registration of Enlistment) Rules, 1961
17. Postage charges to reimburse.
- If the Registrar is required to carry on any correspondence with any practitioner for the purposes of this Act or rules thereunder (being correspondence for which specific provision is not made therein) then it shall be lawful for the Registrar to require the practitioner to reimburse the Registrar with all the postage charges incurred by the Registrar in that behalf.]Form 'A'(rule 4(1)]Form of Application for Registration under sub-section (3) of section 20 of the Bombay Homoeopathic and Biochemic Practitioners' Act, 1959ToThe Registrar,Board of Homoeopathic and Biochemic Systems of Medicine, Bombay,[........................................................................................................................] [Here enter the full address of the Registrar of the Board.]Dear Sir,I hereby request that my name and other particulars as mentioned below may be entered in the Register under sub-section (3) of section 20 of the Bombay Homoeopathic and Biochemic Practitioners' Act, 1959 :-(1)Full name of the applicant (in block capitals beginning with surname).(2)Maiden name and surname, if the applicant is a married woman (in block capitals beginning with surname).(3)Nationality(4)Residential address (in block capitals)(5)Professional address (in block capitals)(6)Date of birth (in words and figures)(7)(a)Qualification which entitles the applicant to registration;(b)date on which the applicant obtained the qualification;(c)authority which conferred or granted the qualification;(d)the place where the applicant received training for such qualification and the period of such training.
