Section 17 in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971
17. Fees for registration.
(1)Every person who applies to be registered under this Act shall pay such registration fee not exceeding one hundred rupees as may be prescribed.(2)Every registered practitioner who applies to the registrar for registration under a new name or in respect of any additional qualification obtained subsequent to registration under this Act shall pay such registration fee not exceeding ten rupees as may be prescribed.
