Section 30(2) in The Rajasthan Indian Medicine Act, 1953
(2)The Registrar shall, so far as practicable, keep the registers and lists correct and up-to-date and may from time to time enter therein any material alteration in the addresses or qualifications of the practitioners:Provided that no alteration in the entries in respect of additional qualifications shall be made unless a fee of two rupees is paid in respect of each such qualification.
