Section 22 in Homoeopathic Practitioners (Professional Conduct, Etiquette and Code of Ethics) Regulations, 1982
22. Charges for service to Practitioners of Homoeopathy.
(1)There is no rule that a practitioner of Homoeopathy shall not charge another practitioner of Homoeopathy for his services, but a practitioner of Homoeopathy shall consider it a pleasure and privilege to render gratuitous service to his professional brother and his dependents, if they are in his vicinity or to a medical student.(2)When a practitioner of Homoeopathy is called from a distance to attend or advise another practitioner of Homoeopathy or his dependents reimbursement shall be made for travelling and other incidental expenses.
