Section 19 in Sikkim Medical Registration Act, 2005
19. Renewal of Registration.
(1)Notwithstanding anything contained in Section 13, each medical practitioner shall pay to the Medical Council on or before the thirty-first day of December of every year, a renewal fee of two hundred rupees for the continuance of his name in the register.(2)If the renewal fee is not paid before the due date, the Registrar shall remove the name of the defaulter from the register:Provided that the name so renewal may be re-entered in the register on payment of the renewal fee in such manner and subject to such conditions, as may be prescribed by rules,
