Section 25 in The Orissa Veterinary Practitioners Act, 1969
25. Renewal fee.
(1)A veterinary practitioner whose name as entered in the register shall be entitled to have his name retained in the register on payment of such annual renewal fee and within such time as may be prescribed.(2)If the renewal fee is not paid within the time prescribed, the Registrar shall strike off the name of the defaulter from the register:Provided that any name so struck off from the register may, subject to such conditions as the Council may by regulation provide, be re-entered in the. register on payment of the renewal fee.
