Section 21(4) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970
(4)For the purposes of this Section, the Registrar may send a letter by registered post acknowledgment due to any registered practitioner at the address entered against his name in the State register of practitioners inquiring whether he has answer to the said letter is received within six months of the receipt of the letter by Registrar, the Registrar shall remove the name of the practitioner from the register and publish the fact of removal in such manner as may be prescribed :Provided that the Board may, if it is satisfied that the said practitioner has not ceased to practice, on the application of the said practitioner direct that his name shall be restored in the register.
