Section 5 in Bihar Development of Homeopathic System of Medicine Act, 1953
5.
(a)All application for registration shall be made in Form 'B' of the Schedule obtained from the office of Registrar with a fee of twenty five rupees and a stamp duty of [Rs. twenty five] [Now, Rs. 25.00 as amended by Bihar Act II of 2002.] in adhesive stamps to be affixed to the registration certificate leviable under Article 24 of Schedule 1 to the Indian Stamp Act, 1894.(b)An application for renewal of certificate of registration shall be made in Form 'E' and thereupon such certificate of registration shall be renewed and a certificate in support of such renewal shall be given in Form 'F'.(c)In the event of registration being refused to any application, the ground for such refusal shall be recorded in detail and the same communicated to him and the registration fee of rupees twenty five shall, after deducting the money order commission, be refunded to the applicant by postal money order.
