Section 16 in The Maharashtra Veterinary Practitioners Act, 1971
16. Preparation of first register.
(1)For the purposes of the preparation of the first register, the State Government may, by notification in the Official Gazette, appoint an officer as the Registration Officer.(2)The State Government by the same or like notification shall appoint a date on or before which the application for registration shall be made to the Registration Officer.(3)The Registration Officer shall examine every application received on or before the appointed day, and after making such enquiry in the prescribed manner, if he is satisfied that the applicant is qualified for registration under section 18, shall, subject to the provisions of sub-section (4), direct the entry of the name of the applicant to be made in the register.(4)The name of every veterinary practitioner whose name on the day immediately preceding the commencement of this Act stood entered in the register maintained under the Bombay Veterinary Practitioners Act, 1953, shall be entered in the register prepared under this Act without such practitioner being required to make an application, but may be required to pay such retention fee as may be prescribed.(5)The register so prepared shall thereafter be published in such manner as the State Government may direct.
