Section 54 in Punjab State Veterinary Council Rules, 1997
54. Renewal Fee for Registration. [Sections 48, 49, 50 and Section 65(2)(k)(l)(j)].
(1)Any person desiring to retain his name in the Registrar shall pay to the Punjab Council every five years a registration renewal fee of rupees fifteen before the first day of April of the year in which his registration renewal falls due.(2)Where the renewal fee is not paid before the date specified in sub-rule (1), the defaulter's name shall stand removed from the register and this name shall be restored to the register only if he pays, -(i)rupees fifteen as renewal fee within one year after the expiry of the date specified in sub-rule (1); and(ii)rupees one per month beyond the period of one year from the date specified in sub-rule (1) in addition to rupees fifteen specified in clause (i) subject to a maximum of rupees twenty.(3)The payment of renewal fee under this rule shall be payable by way of bank draft or in cash to be paid in the office of the Punjab Council.(4)The name removed under Section 49 may be restored in the Register on an application in the prescribed form duly filled by the veterinary practitioner on payment of rupees twenty-five to be paid in the manner specified in sub-rule (2) as fee for restoration of the name in the Register.
