Section 14(1) in The M.P. Ayurvigyan Parishad Adhiniyam, 1987
(1)Subject to the conditions and restrictions laid down in this Act or the Indian Medical Council Act, 1956 (No. 102 of 1956), regarding medical practice by persons possessing certain recognised medical qualification, every person whose name is for the time being borne on the State Medical Register shall be entitled, according to his qualifications to practice as a medical practitioner within the State and to recover in respect of such practice any expenses, charges in respect of medicaments or other appliances or any fees to which he may be entitled.
