Section 4(1) in The Maharashtra Medical Practitioners (Registration) Rules, 1961
(1)Every practitioner desiring to have his name entered in the register [under sub-section (3) of clause (i) or (ii) of subsection (5)] [Substituted by G.N. of 5.3.1965.] of section 17 shall apply to the Registrar in Forms 'A' and 'B' respectively, which shall be obtained from the Registrar, The Registrar shall comply with any requisition for the supply of forms.
