Section 4(1) in The M.P. Homoeopathy Council (Publication of Register and Appeal) Rules, 2000
(1)The Registrar shall verify the State Register of Homoeopathy after every five years and shall intimate for renewal to all such practitioners enrolled earlier than one year from the date of publication of these rules under Section 22 of the Act, through a notification in atleast two State newspapers, and send a letter of intimation alongwith an application in Form "E".
