Section 4 in The Maharashtra Medical Practitioners (Registration) Rules, 1961
4. Application for registration.
(1)Every practitioner desiring to have his name entered in the register [under sub-section (3) of clause (i) or (ii) of subsection (5)] [Substituted by G.N. of 5.3.1965.] of section 17 shall apply to the Registrar in Forms 'A' and 'B' respectively, which shall be obtained from the Registrar, The Registrar shall comply with any requisition for the supply of forms.(1A)[ Every practitioner desiring to have his name entered in the register under clause (iii) of sub-section (5) of section 17 shall apply to the Registrar in Form 'BB'.] [Substituted by G.N. of 5.3.1965.](2)Every application made under sub-rule (1) shall be accompanied by -(a)Registration fee of rupees ten; and [if it is an application under sub-section (3) of section 17 made on or after the 11th day of February 1972, a fee of rupees fifty, and] [Added by G.N. of 9.11.1972.](b)Birth certificate or matriculation certificate or S.S.C, Certificate or School Leaving Certificate, in original, together with two copies there of.(3)Every application for registration under sub-section (3) of section 17 shall also be accompanied by the diploma or certificate in original, in respect of the qualification of the application together with two copies of such diploma or certificate.(4)Every application for registration [under clause (i) or (ii) of sub-section (5)] [Substituted by G.N. of 5.3.1965.] of section 17 shall also be accompanied by(a)a declaration [in the relevant form set out in the accompaniment to Form 'B'] [Substituted by G.N. of 5.3.1965.] made by the applicant before a presidency Magistrate or an Executive Magistrate not below the rank of Taluka Magistrate to the effect-(i)that the applicant had been regularly practicing the Ayurvedic or the Unani System of Medicine in the Vidarabha region or the Hyderabad area of the state, for a period of not less than ten years immediately before the 23rd day of November, 1960; or(ii)that he was on the 4th day of November 1941 regularly practicing the Ayurvedic or the Unani System of Medicine in the Bombay area of the State, but his name was not entered in the register maintained under the Bombay Medical Practitioners Act, 1938;(b)A certificate [in the form set out at the end of the accompaniment to Form 'B'] [Inserted by G.N. of 8.3.1963.] signed by any Gazetted Officer of the State Government or by a Justice of the peace to the effect-(i)that the applicant had been regularly practicing the Ayurvedic or the Unani System of Medicine in the Vidarbha region or the Hyderabad area of the state, for a period of not less than ten years immediately before the 23rd day of November, 1960; or(ii)that he was on the 4th day of November, 1941 regularly practicing the Ayurvedic or the Unani System of Medicine in the Bombay area of the State, but his name was not entered in the register maintained under the Bombay Medical Practitioners Act, 1938;(c)any other documentary evidence such as rent receipts in respect of the dispensary or clinic or place of practice of the applicant, old prescription papers, receipts, or cash memos in respect of medicines or drugs purchased by the applicant, which the applicant wants to adduce in support of his claim for registration.(5)[ Every application made under clause (iii) of sub-section (5) of section 17 shall be accompanied by registration fee of rupees ten and the testimonial of enlistment issued to the applicant in pursuance of rule 102A of the Bombay Medical Practitioners' Rules, 1939, together with two copies there of.] [Substituted by G.N. of 5.3.1965.](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.](7)[(a) Every practitioner who desires to have fresh certificate of registration under subsection (2) of section 23A shall apply to the Registrar in from 'N' 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)fees of rupees five;(ii)The certificate of registration in original.]
