Section 9(2) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972
(2)Fees. - (i) A fee of Rs. 22.50 (Rupees twenty-two and paise fifty only), i.e., rupees twenty being registration fee, rupee one and paise 'fifty for Court-fee stamps, and Rupee one to cover postage for the supply of free copy of the register) shall be paid by every person along with the application for registration.The fee once paid is not refundable, whether the application for registration is accepted or not.(ii)Every registered practitioner who applies for registration under a new name or in respect of any additional qualification obtained subsequent to registration shall pay a fee of Rs. 5 (Rupees five only).
