Section 39(2) in The Rajasthan Homoeopathic Medicine Act, 1969
(2)In any proceeding it shall be presumed that every person entered in such list is a registered Homoeopath:Provided that in the case of a person whose name has been entered in the register after the last publication of the list, a certified copy signed by the Registrar of the entry of the name of such person in the register shall be evidence that such person is registered under this Act and such certificate shall be issued free of charge.
