Section 46(2) in The Rajasthan Indian Medicine Act, 1953
(2)In any proceeding, it shall be presumed that every person entered in the list published under sub-section (1) is a registered practitioner and that any person not so entered is not a registered practitioner:Provided that in the case of a person whose name has been entered in a register after the last publication of the list as aforesaid, a certified copy, signed by the Registrar, of the entry of the name of such person in a register shall be evidence that such person is registered under this Act. Such certificate shall be issued free of charge, but a duplicate there of shall be issued on payment of a fee of two rupees.
