Section 25(1) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970
(1)Every person possessing a recognised qualification shall be eligible for enrolment on the State Register of Practitioners on furnishing to the Registrar proof of such qualification and on payment of such fee not exceeding [one hundred] [Substituted for 'twenty' by Madhya Pradesh Act No. 28 of 1984 (w.e.f 11-7-1984).] rupees as may be prescribed.
