Section 10 in The Rajasthan Veterinary Council Rules, 1988
10. Application for registration and registration fees.
(1)Every person who holds a recognised veterinary qualification and resides in the State of Rajasthan and who desires his name to be registered with the State Council shall apply to the Registration Tribunal/the Registrar, as the case may be, in Form IX duly filled in and signed by himself.(2)Every such application shall be accompanied by a registration fee of Rs. 25/-.(3)On the entry of a person's name in the State Veterinary register, the Registrar shall issue to him a certificate of registration in Form X.
