Section 26 in The Paschim Banga Ayurvedic System Of Medicine Act, 1961
26. [ Retention. [[Section 26 substituted by W.B. Act 18 of 1980, which was earlier as under:-
'26. Renewal. - (1) Every person whose name is entered in the Register shall, for the retention of his name in the Register, pay to the Parishad annually such renewal fee and at such time as may be prescribed.(2)Where the renewal fee is not paid by the due date, the Registrar shall remove the name of the defaulter from the Register:Provided that a name so removed may be restored to the Register on such conditions as may be prescribed.(3)On payment of the renewal fee, the Registrar shall, in the prescribed manner, endorse the certificate of registration.'.]](1)Every person whose name has been entered in the Register before the commencement of the Paschim Banga Ayurvedic System of Medicine (Amendment) Act, 1980 shall, for the retention of his name in the Register, pay to the Parishad such retention fee and within such period as may be prescribed.(2)Where the retention fee is not paid within the prescribed period, the Registrar shall remove the name of the defaulter from the Register:Provided that a name so removed may be restored to the Register on such conditions as may be prescribed.(3)On payment of the retention fee, the Registrar shall, in the prescribed manner, endorse the certificate of registration.]
