Section 31(1) in The U.P. Homoeopathic Medicine Act, 1951
(1)Every person possessing the qualification mentioned in the Schedule shall, subject to the provisions contained in the Act, and on payment of such fees as may be prescribed in this behalf, be entitled to have his name entered in the register subject to such conditions as the Board may prescribe :Provided that an application for entry in the register made by a person whose case is not clearly governed by the provisions of the Act or by the rules and regulations made thereunder, shall be referred to the Board for such decision as it may deem fit.
