(1)Every registered or enlisted practitioner shall be liable to pay to the Council a renewal fee of such amount and on such date or at such interval as may be prescribed.(2)At least three months before the date by which the renewal fee is due to be paid under sub-section (1), the Registrar shall by registered post address a letter to each registered or enlisted practitioner at either the residential or the professional address entered in the register or the list, as the case may be, calling upon him to pay the renewal fee on or before the due date.(3)(a)If the renewal fee is paid on or before the due date, the Registrar shall issue to the practitioner a renewal slip in the prescribed form specifying the date up to which the validity of his certificate of registration or enlistment, as the case may be, has been extended.(b)If the renewal fee is not paid by the due date, the Registrar shall remove the name of the defaulting practitioner from the register or the list, as the case may be On such removal the certificate of registration or enlistment, as the case may be, issued to the practitioner shall be deemed to have been cancelled:Provided that the name so removed may be re-entered in the register or the list, as the case may be, on payment of the renewal fee an such additional fee as may be prescribed. On receipt of such fee the Registrar shall issue a renewal slip as provided in clause (a).
