Section 50(2) in The United Provinces Indian Medicine Act, 1939
(2)Every person, not being a person qualified for registration under this Act, who within a period of one year from the date from which this Part comes into force proves to the satisfaction of the Registrar that he has been in regular practice of the [Ayurvedic and Unani Tibbi System of medicine] [Substituted by U. P. Act No. 7 of 1956.] or surgery or midwifery or any of their branches, in the State, on the date mentioned in the notification under sub-section (1) shall be entitled to have his name entered in the aforesaid list on payment of five rupees.
