Section 24 in Travancore-Cochin Medical Practitioners Act, 1953
24. Registration fee.
(1)An application for registration under this Act shall be in Form II as set forth in the Schedule accompanied by a fee of Rupees 20.(2)Every registered practitioner who applies to the Registrar for registration in respect of any additional recognized qualification shall pay a fee of Rupees 5.(3)If the appropriate council directs the registration of the applicant the Registrar shall enter the name of the applicant in the appropriate register and issue to him a certificate in such form and containing such particulars as may be prescribed by rules.(4)Nothing in sub-section (1) or sub-section (2) shall be deemed to apply to any person whose name has been registered for the primary or additional recognized qualification, as the case may be. under any enactment for the registration of practitioners in modem medicine, homeopathic medicine or indigenous medicine for the time being in force in any State in India, if the said enactment provides for the registration of persons registered under this Act without payment of any fee or on payment of a smaller fee for the primary or additional recognized qualification, as the case may be.(5)Any practitioner not registered under this Act or to whom sub-section (4) docs not apply but registered in any other State in India shall obtain the previous permission of the appropriate council for practicing as a medical practitioner in the State on payment of such fee as may be prescribed by rules.
