Section 10 in Assam Homoeopathic Medicine Act, 1955
10. Fees of Registered Homoeopaths.
(1)If it appears to the Board that a person is qualified to have his name entered in the Register as a 'Class A Registered Homoeopath' his name shall be so entered on payment of a sum of Rs. 20 (twenty) as first annual fees; and if he is qualified to have his name entered in the Register as a 'Class B Registered Homoeopath' his name shall be so entered on payment of Rs. 15 (fifteen) as first annual fees.On payment of the first annual fees the 'Registered Homoeopath' shall receive licences to practice Homoeopathy in the State of Assam.(2)The subsequent annual renewal fees for a 'Registered Homoeopath' shall be Rs. 10 and Rs. 5 for Class 'A' and Class 'B' respectively.(3)The method and time of depositing licence fees by the 'Registered Homoeopaths' and the contents and the form of the licences the practice shall be such as may be prescribed.
