Section 15C(3) in Telangana Medical Practitioners Registration Act, 1968
(3)The Medical Practitioner who fails to renew his or her registration under sub-section (1) and in the manner prescribed under sub-section (2), shall cease to be a registered practitioner within the meaning of section 2 (1) of the Act, and the Registrar shall remove the name of such practitioner from the 'Register' maintained under section 15:Provided that the Registrar may grant fresh registration in such cases on payment of fee as prescribed in this behalf and on an application prescribed thereto.
