Section 27(3) in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002
(3)Any person who possesses the qualifications from the institutions specified in the Schedules and desires to continue his practice as occupational therapist or physiotherapist shall, on an application made in the prescribed Form to the Registrar and on payment of a fee of rupees one thousand to the Council and on presentation of his degree, diploma, license or certificate, be entitled to have his name entered in the register for a period of five years from the date on which his name is entered in the register.
