Section 29 in The Indian Medicine Central Council Act, 1970
29. Privileges of persons who are enrolled on the Central Register of Indian Medicine .-
Subject to the conditions and restrictions laid down in this Act regarding practice of Indian Medicine by persons possessing certain recognised medical qualifications, every person whose name is for the time being borne on the Central Register of Indian Medicine shall be entitled according to his qualifications to practise Indian Medicine in any part of India and to recover in due course of law in respect of such practice any expenses, charges in respect of medicaments or other appliances or any fees to which he may be entitled.
