Section 15 in The Gujarat Professional Civil Engineers Act, 2006
15. Certificate of practice.
(1)No person whose name is entered in the register shall be entitled to practice as a professional civil engineer unless he has obtained from the Council a certificate of practice.(2)Every such person shall pay such annual fee not exceeding twenty thousand rupees as may be prescribed by rules and such fee shall be payable on or before the 1st day of April in each year.
