Section 58(3) in The M.P. State Dental Council Rules, 1969
(3)When a renewal fee is not paid before the due date, the Registrar shall remove the name of the defaulter from the register, provided that a name so removed may be restored to the register under sub-Section (2) of Section 39 of payment of the renewal fee and additional fee as penalty as prescribed in that behalf in rule 67.
