Section 5 in The Bombay Board and Faculty of Ayurvedic and Unani Systems of Medicine (Reconstitution And Reorganisation) Order, 1959.
5. Recovery of outstanding fees and dues.
- All fees and other dues payable to the Board and the Faculty under the Act in respect of the period beginning with the first day of November, 1956 and ending with the appointed day, shall.-(a)if the dues are payable by any practitioner or other person who is ordinarily resident in the pre-Reorganisation State of Bombay excluding the transferred territories, be recovered by the Board or the Faculty, as the case maybe;(b)if the dues are payable by any practitioner or person ordinarily resident in the Karnataka area, be recovered by the Government of Mysore;(c)if the dues are payable by any practitioner or other person who is ordinarily resident in the Abu area, be recovered by the Rajasthan Board.
