Section 60(2) in The U.P. Homoeopathic Medicine Act, 1951
(2)Every person, not being a person qualified for registration under this Act, who within a period of one year from the date from which this part comes into force proves to the satisfaction of the Registrar, that he has been in regular practice of the homoeopathic system of medicine for ten years in this State on the date mentioned in the notification under sub-section (1) shall be entitled to have his name entered in the aforesaid list on payment of five rupees.
