Section 74 in The State Pharmacy Council Rules, 1951
74.
(1)The name of the every person registered under the Act shall subject to the provisions contained in the Act as to the erasure of the entries and removal of names from the Register remain entered therein and the registration of such person shall hold good till the 31st December of the year in which registration is made.(2)Any person desiring to continue his registration shall submit to the Registrar an application previous to 1st of April of the year to which it relates and shall forward with such application the fee prescribed in that behalf in Rule 83.(3)The Registrar may send to any Pharmacist who has not paid his renewal fees on the 1st day of January in the year in respect of which such fee is payable, a demand for payment thereof, which demand shall be by a letter sent by post addressed to the Pharmacist at his address in the Register.(4)When a renewal fee is not paid before the due date, the Registrar shall remove the name of the defaulter from the Register. Provided that a name so removed may be restored to the Register as per Section 37 of the Act on payment of fees and penalty as prescribed in Rule 83.
