Section 10 in The M.P. State Veterinary Council Rules, 1993
10. Application for registration and registration fees.
(1)Every person who holds a recognised veterinary qualification and resides in the State of Madhya Pradesh and who desire his name to bi registered with the State Council shall apply to the Registration Tribunal/The Registrar as the case may be, in Form IX duly filled in and signed by himself.(2)Every such application shall be accompanied by a registration fees of Rs. 25 (Rupees Twenty five only).(3)On the entry of a person's name in the State Veterinary Register, the Registrar shall issue to him a certificate of registration in Form X.
