Section 26(1) in The Paschim Banga Ayurvedic System Of Medicine Act, 1961
(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.
