Section 21(2) in The Paschim Banga Unani System Of Medicine Act, 1979
(2)Notwithstanding anything contained in sub-suction (1), every person who, within a period of two years from the date on which this Act comes into force, produces proof that he has been in regular practice for a period of not less than five years preceding such date shall be entitled to have his name entered in the Register on payment of the prescribed fee.
