Section 18(2) in The Gujarat Veterinary Practitioners Act, 1969
(2)(a)If the renewal fee be paid on or before the due date, the Registrar shall issue to the registered veterinary practitioner a renewal slip in the form prescribed by rules specifying the date upto which the validity of the certificate of registration has been extended.(b)If the renewal fee be not paid by the due date, the Registrar shall remove the name of the defaulting veterinary practitioner from the register. On such removal, the certificate of registration issued to the practitioner shall be deemed to have been cancelled:Provided that, the name so removed may be re-entered in the register on payment of the outstanding renewal fees, and such additional fee as may be prescribed by regulations. On receipt of such fees the Registrar shall issue a renewal slip as provided in Clause (a).
