Section 4(4) in The Maharashtra Medical Practitioners (Registration) Rules, 1961
(4)Every application for registration [under clause (i) or (ii) of sub-section (5)] [Substituted by G.N. of 5.3.1965.] of section 17 shall also be accompanied by(a)a declaration [in the relevant form set out in the accompaniment to Form 'B'] [Substituted by G.N. of 5.3.1965.] made by the applicant before a presidency Magistrate or an Executive Magistrate not below the rank of Taluka Magistrate to the effect-(i)that the applicant had been regularly practicing the Ayurvedic or the Unani System of Medicine in the Vidarabha region or the Hyderabad area of the state, for a period of not less than ten years immediately before the 23rd day of November, 1960; or(ii)that he was on the 4th day of November 1941 regularly practicing the Ayurvedic or the Unani System of Medicine in the Bombay area of the State, but his name was not entered in the register maintained under the Bombay Medical Practitioners Act, 1938;(b)A certificate [in the form set out at the end of the accompaniment to Form 'B'] [Inserted by G.N. of 8.3.1963.] signed by any Gazetted Officer of the State Government or by a Justice of the peace to the effect-(i)that the applicant had been regularly practicing the Ayurvedic or the Unani System of Medicine in the Vidarbha region or the Hyderabad area of the state, for a period of not less than ten years immediately before the 23rd day of November, 1960; or(ii)that he was on the 4th day of November, 1941 regularly practicing the Ayurvedic or the Unani System of Medicine in the Bombay area of the State, but his name was not entered in the register maintained under the Bombay Medical Practitioners Act, 1938;(c)any other documentary evidence such as rent receipts in respect of the dispensary or clinic or place of practice of the applicant, old prescription papers, receipts, or cash memos in respect of medicines or drugs purchased by the applicant, which the applicant wants to adduce in support of his claim for registration.
