5. Entry of names in the Register and issue or renewal of certificates of practice.—
(1)Every notary who intends to practise as such may, on payment to the Government appointing him of the prescribed fee, if any, be entitled—(a)to have his name entered in the Register maintained by that Government under section 4; and(b)to a certificate authorising him to practise for a period of five years from the date on which the certificate is issued to him.(2)The Government appointing the notary, may, on receipt of an application and the prescribed fee, renew the certificate of practice of any notary for a period of five years at a time.
