Section 38 in Himachal Pradesh Para-Veterinary Council Act, 2010
38. Registration renewal and State Register.
(1)No person shall be registered on the State Register as Para-veterinary practitioner unless he possesses a recognized qualification and has not paid such fee, as may be prescribed and different fee may be prescribed for different qualifications but it shall not exceed one thousand rupees and the registration shall be valid for a period of three years.(2)The Council shall cause to be maintained a State Register of Para-veterinary practitioners in such form, as may be prescribed, by regulations.(3)The Register shall be deemed to be public document within the meaning of Indian Evidence Act, 1872.(4)Every registered Para-veterinary practitioner registered under subsection (1) shall renew his registration after every three years on payment of such fee as may be prescribed.
