Section 32 in The M.P. Ayurvedic, Unani Tatha Prakritik Chikitsa Vyavasayi Rules, 1973
32. Deposit of Fees.
(1)Any person applying for having his name entered in the State Register of practitioners for registration under sub-section (1) of Section 25 of the Act shall have to deposit Rs. 20 by money order alongwith the application.(2)A person whose name has been entered in the State Register of the practitioners and who has acquired a degree, diploma or other equal qualification in Ayurved, Unani or Naturopathy, he may register his additional qualification under Section 26 of the Act by sending an application to the Registrar together with a fee of Rs. 5 by money order.(3)A person who desires his registration as a temporary clinic practitioner under Section 27 of the Act, may apply to the Registrar by enclosing a certificate of the concerning examination passed for the purpose. The Registrar on receipt of such application alongwith the certificate shall issue a temporary registration certificate.(4)In case of loss or destruction of the certificate of a registered practitioner, the person concerned may make an application to the Registrar with a fee of Rs. 5 duly certified by a Magistrate for the loss of certificate and another certificate shall be issued by the Registrar on his being so certified.
