Section 16(1) in Karnataka Nurses, Midwives and Health Visitors Act, 1961
(1)Notwithstanding anything contained in section 13, the Council may, with the previous sanction of the State Government, direct that for every three years a renewal fee of [five rupees] [Substituted by Act 27 of 1981 w.e.f. 9.4.1981.] shall be paid by each person registered under this Act for the continuance of his name on the register.
