Section 27(4) in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002
(4)Every registered practitioner shall, on an application made in the prescribed Form to the Registrar and on payment of a fee of rupees five hundred to the Council be entitled to have his registration renewed for a further period of five years from the date on which his registration is issued or as the case may be renewed:Provided that, every renewal application shall be made at least three months before the expiry of the registration:Provided further that, the application for renewal of registration made within a period of one month after the date of expiry of the registration may be renewed after charging additional late fee of rupees two hundred. The applications for renewal of registration received after one month from the date of expiry of the registration shall be treated as a fresh application under sub-section (3).
