Section 33(2) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970
(2)Subject to the conditions and restrictions laid down in this Act regarding medical practice by persons possessing recognised qualification every person whose name is for the time being borne on the State Register of Practitioners shall be entitled, according to his qualifications to practice within the State as a medical practitioner and to recover in due course of law in respect of such practice, any expenses or charges in respect of medicaments or other appliances or any fee to which he may be entitled.
