Section 33 in The Rajasthan Indian Medicine Act, 1953
33. Fees for registration.
- There shall be paid a fee of ten rupees for registration in either part of each register by the person seeking registration:Provided that a practitioner already registered at the commencement of this Act, under Section 16 of the Jaipur Ayurvedic and Unani Tibbi Practitioners Act, 1943, shall be required to pay a fee of two rupees only for such registration.
