Section 26(2) in The Homoeopathy Central Council Act, 1973
(2)Subject to the provisions of sub-section (3) of section 15, any person whose name is for the time being borne on Part II of the Central Register of Homoeopathy, may practise Homoeopathy in any State, other than the State where he is enrolled on the State Register of Homoeopathy, with, the previous approval of the Government of the State where he intends to practise.
