Section 5 in The Maharashtra Medical Practitioners (Registration) Rules, 1961
5. [ Application for certificate of Registration. [Substituted by G.N. of 7.8.1981.]
(1)Every practitioner desiring to have a certificate of registration under sub-section (2) of section 18, shall apply to the Registrar in form 'C' which shall be obtained from the Registrar. The Registrar shall comply with any requisition of forms.(2)Every application made under sub-rule (1) shall be accompanied by(a)Registration fee of rupees fifteen;(b)Birth certificate or matriculation certificate or school leaving certificate in original together with the copies there of(c)Certificate of enlistment in original.]
