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State of Madhya Pradesh - Section

Section 11 in The M.P. State Veterinary Council Rules, 1993

11. Renewal fee for registration.

(1)Any person desiring to retain his name in the State Veterinary Register shall pay to the State Council every five years a registration renewal fee of Rs. 15/- (Rupees Fifteen only) before the 1st day of April of the year in which his registration renewal falls due.
(2)Where the said renewal fee is not paid within the period mentioned in sub-rule (1) of the defaulter's name shall stand removed from the said register and shall be restored to it only after the payment of the said renewal fee with fine which shall be five rupees for every one month or part thereof his default.