Section 21 in The Orissa Ayurvedic Medicine Rules, 1960
21.
(1)The registration or enlistment of a person shall ordinarily hold good till the 31st day of December of the year in which such registration or enlistment is made.(2)Any person desiring to renew his licence shall submit to the Registrar an application in Form H' accompanied by a fee of Rs. 5 on or before the 15th day of December of the year to which the licence relates.(3)If a registered or listed Ayurvedic practitioner fails to pay the renewal fees within the date mentioned in Sub rule (2), the Registrar shall send a demand notice by registered post with acknowledgement due to his/her address as recorded in the register or in the list for payment of the same and on failure to comply with the notice within the time specified the name of the practitioner shall be removed from the register of the list : provided that if the Ayurvedic practitioner desires for the restoration of his name in the Register/List he should submit an application in Form 'H' to the Registrar accompanied by the usual renewal fees together with a penalty of Rs. 5.(4)When a licence is renewed the Registrar shall issue to the applicant a renewal slip in Form T signed by the Registrar with the seal of the Council.(5)Every such renewal shall be entered in the register and attested by the Registrar with his signature..
