Section 7(4) in The M.P. Homoeopathy Council (Publication of Register and Appeal) Rules, 2000
(4)If any person fails to apply under sub-rule (3) within the time prescribed therein, he shall cease to be registered under clause (a) or (b) of Section 24 of the Adhiniyam and his name shall be removed from the State Register. On application for re-registration of his name, he shall be liable to pay late fee as specified in Appendix.
