Section 12 in West Bengal Yoga and Naturopathic System of Medicine Rules, 2015
12. Renewal.
(1)The fee prescribed in sub-rule (4) of rule 11 shall be paid for every registration and renewal of registration.(2)Registration made at any time during the year shall remain valid for 5 years only.(3)Every person desiring to continue his registration after the expiry of five years from the date of his first registration shall submit at least one month before such expiry, to the Registrar an application for renewal of registration together with the fees prescribed in that behalf in sub-rule (4) of rule 11 within the stipulated period.(4)The fact of renewal shall be endorsed on the reverse of the certificate of registration. Every such endorsement shall be attested by the Registrar with his signature under his official seal.(5)Every such person shall be given a separate renewal certificate apart from endorsement of the original certificate by the Registrar.
