Section 81 in The State Pharmacy Council Rules, 1951
81.
(1)It shall be the duty of every registered person who changes his address to intimate the fact to the Registrar within one month after such change.(2)Every District Registrar of Deaths who receives a death notice showing that the deceased belonged to profession or calling the members of which are registerable under the Pharmacy Act, shall forthwith notify the Registrar of the Council of such death.
