Section 18(2) in Karnataka Ayurvedic, Naturopathy, Siddha, Unani And Yoga Practitioners' Registration And Medical Practitioners' Miscellaneous Provisions Act, 1961
(2)Subject to the provisions of sub-section (3), every person not being a person qualified for registration under this Act who, [before the expiry of the 31st day of December 1981] [Substituted by Act 46 of 1981 w.e.f. 01.10.1981], proves to the satisfaction of the Registrar that he has been in regular practice in the [State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973] for at least five years prior to the commencement of this Chapter in the Ayurvedic or Unani system of medicine, or any of their branches, [and that he has completed twenty years of age on the date of commencement of this Chapter] [Inserted by Act 3 of 1968 w.e.f. 15.03.1962] shall be entitled to have his name entered in the aforesaid list on payment of ten rupees:Provided that any person whose name has been removed from the Register kept under any Central Act or State Act or from the register of any country where he was formerly practising, for infamous conduct in a professional respect, shall not be entitled to have his name entered in the list.
