Section 5(2) in The Maharashtra Homoeopathic and Biochemic Practitioners' (Registration of Enlistment) Rules, 1961
(2)Every application made under sub-rule (1) shall be accompanied by, -(a)enlistment fee of [one hundred rupees] [Substituted by G. N. of 17.1.1976.];(b)birth certificate or matriculation certificate or S.S.C. certificate or school leaving certificate, in original, together with two copies thereof:(c)an undertaking in Form 'E' executed by the applicant [in Greater Bombay, before a Presidency Magistrate and elsewhere before any Judicial or Executive Magistrate] [Substituted by G. N. of 8.10.1964.];(d)a declaration made by the applicant [in Greater Bombay, before a Presidency Magistrate and elsewhere before any Judicial or Executive Magistrate] [Substituted by G. N. of 8.10.1964.] to the effect that the applicant was regularly practising the Homoeopathic or the Biochemic system of medicine in any part of the State of Maharashtra on the 25th day of August, 1959;(e)a certificate signed by any Gazetted Officer of the State Government [* * *] [Deleted by G. N. of 23.1.1976.] to the effect that the applicant was regularly practising the Homoeopathic or the Biochemic system of medicine in any part of the State of Maharashtra on the 25th day of August, 1959; and(f)any other documentary evidence such as rent receipts in respect of the dispensary or clinic of the applicant, old prescription papers, receipts or cash memos in respect of medicines or drugs purchased by the applicant, which the applicant wants to adduce in support of his claim that he was regularly practising the Homoeopathic or the Biochemic system of medicine in any part of the State of Maharashtra on the 25th day of August, 1959.
