Section 5 in Rules relating to registration of Pharmacists in the first register under Chapter IV of the said act 1968
5. Preparation of the First Register.
(1)The First Register prepared under section 30 shall be in Form E given in the Appendix and shall be divided into four parts, according as the cases come under clauses (a), (b), (c) and (d) of section 31.(2)The register prepared by the Registration Tribunal shall be printed and a copy thereof shall be deposited in the office of the Registrar and shall be open to inspection.(3)The fact of such deposit shall be announced in the Official Gazette and in such newspaper or newspapers, as the Tribunal may direct, and the date on which the announcement is made in the Official Gazette, shall be deemed to be the date of the publication of the register.(4)Every person shall be entitled to be supplied with a printed copy of the register on application made in t his behalf to the Registrar and on payment of fee a of Rs. 3/-and the necessary postal charges, if the copy is required to be sent by post.
