Section 36(1) in The West Bengal Homoeopathic System of Medicine Act, 1963
(1)The Registrar shall, from time to time as occasion may require, on or before the date to be fixed in this behalf by the Council, cause to be printed and published (provided that at least twelve months shall have elapsed from the date of the last publication) a correct list of the names for the time being entered in the Register under each of the two Parts, A and B, setting forth therein -(a)names of all registered Homoeopathic practitioners arranged in alphabetical order according to surname;(b)the registered address of each such person; and(c)the registered qualifications of each such person and the date on which each qualification was obtained.
