Section 50 in The United Provinces Indian Medicine Act, 1939
50. List of practitioners.
(1)After the publication of the notification mentioned in Section 49, the Registrar shall prepare and keep a list called a "List of persons in practice belonging to the indigenous system", on such date as is mentioned in the said notifications.(2)Every person, not being a person qualified for registration under this Act, who within a period of one year from the date from which this Part comes into force proves to the satisfaction of the Registrar that he has been in regular practice of the [Ayurvedic and Unani Tibbi System of medicine] [Substituted by U. P. Act No. 7 of 1956.] or surgery or midwifery or any of their branches, in the State, on the date mentioned in the notification under sub-section (1) shall be entitled to have his name entered in the aforesaid list on payment of five rupees.(3)The provisions of sub-sections (2) and (4) of Section 20, sub-sections (2), (3) and (4) of Section 27, and sub-section (1) of Section 31, shall, so far as may be, apply to this list.
