Section 46(2) in The Orissa Veterinary Practitioners Rules, 1976
(2)the application shall be accompanied by -(i)a declaration made by the applicant before a Magistrate of 1st Class setting forth the facts of the case and stating that he is the person originally registered; and(ii)by one of the following documents in original or its certified copy, namely :(a)degree or diplomas of a certificate of the applicant's recognised Veterinary qualification;(b)his certificate of registration if the same has not already been returned to the Council;(c)certificate in Form XV from two registered Veterinary Practitioners as to his identification.
