Section 16(4) in The Maharashtra Veterinary Practitioners Act, 1971
(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.
