Section 25A(1) in The Rajasthan Homoeopathic Medicine Rules, 1971
(1)Every Registered Homoeopath desirous to continue to practice after the expiry of the period of 3 years from the date on which his name has been registered or after the expiry of the period of any renewal granted to him under the provisions contained in section 31 of the Act shall, before such expiry, submit an application in Form 7A to the Registrar. Every such application shall be accompanied by a renewal fee of rupees twenty five for every' period of three years.
