Section 41(2) in The Orissa Ayurvedic Medicine Act, 1960
(2)The Government may make rules prescribing-(a)the manner and the form in which, and the period within which, such persons shall make applications for entry of their names in the list and the lee which shall accompany such applications;(b)the procedure to be followed by the Registrar in dealing with such applications and calling for information, if any, from applicants;(c)the conditions subject to which and circumstances under which persons other than a practitioner registered under Chapter IV or a person whose name is entered in the list prepared and maintained under this section may practise in any specified area or areas or on any specified occasion and the penalty which shall be imposed on any person who practise in contravention of such provisions.
