Section 26A(2) in Maharashtra Homoeopathic Practitioners' Act, 1960
(2)Any application for renewal of the certificate of registration shall be made to the Registrar. The application shall be in such form and shall be submitted along with such docuMents, as may be prescribed by the RuleSection The application shall be accompanied by the certificate of registration and such renewal fee and late fee as the State Government may, by notification in the Official Gazette, specify :Provided that, such application shall be made not less than two months prior to the date on which the registration is to expire:Provided further that, the Registrar may, on sufficient cause being shown, entertain any such application made at any time before or within a reasonable time after expiry of the registration.
