Section 17 in The Maharashtra Veterinary Practitioners Act, 1971
17. Custody and maintenance of register.
(1)Upon the constitution of the Council for the first time after the commencement of this Act, the register shall be given into its custody by the State Government and the State Government shall direct that all or a specified part of the application fee for registration in the first register shall be paid to the credit of the Council. The State Government shall notify in the Official Gazette the date on which the register is given in the custody of the Council.(2)The Registrar shall keep the register correct as far as possible and may from time to time enter therein any material alteration in address or qualification of the registered practitioners. The name of registered practitioners who die or whose names are directed to be removed from the register under section 20 shall be removed from the register.(3)The State Government may direct that any alteration in the entries as respects additional qualifications shall not be made except on payment of any such fee as may be prescribed by it in that behalf.
