Section 60 in The U.P. Homoeopathic Medicine Act, 1951
60. List of practitioners.
(1)After the publication of the notification mentioned in Section 59, the Registrar shall prepare and keep a list called a "List of persons in practice, belonging to the homoeopathic system on such date as is mentioned in the said notification.(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 homoeopathic system of medicine for ten years in this 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.(3)The provisions of sub-sections (2) and (4) of Section 30, subsections (2), (3) and (4) of Section 31 and sub-section (1) of Section 36, shall, so far as may be, apply to this list.
