Section 4(6) in The Maharashtra Medical Practitioners (Registration) Rules, 1961
(6)[(a) Every practitioner desiring to have a provisional registration in the register under sub-section (1) of section 18A shall apply to the Registrar in from 'BC' which shall be obtained form the Registrar. The Registrar shall comply with any requisition for the supply of forms.(b)Every application made under clause (a) shall be accompanied by-(i)Registration fee of rupees fifteen;(ii)Birth certificate or matriculation certificate or S.S.C Examination certificate or school Living certificate or Domicile certificate or an extract from the passport in original;(iii)Certificate of passing the qualifying examination in original;(iv)Certificate from the Head of [approved Institute] where the applicant has been admitted for internship training.]
