Section 26(4) in The United Provinces Indian Medicine Act, 1939
(4)For the purpose of this section the Registrar may write to any registered practitioner at the address which is entered in the register to inquire whether he has ceased to practise or has changed his residence, and if no answer is received to the said letter within three months, the Registrar may issue a registered reminder, and in case no reply is received to the reminder within one month from the date of its issue, he may remove the name of the said practitioner from the register :Provided that the Board may if it thinks fit direct that the name of the said practitioner be re-entered in the register.
