Section 16A in The Punjab Homoeopathic Practitioners Act, 1965
16A. [ Renewal of registration. [Inserted vide Punjab Notification No. 1 of 1995.]
(1)Every registered practitioner shall, on payment of such fees, as may be prescribed, get his registration renewed within three months from the date of commencement of the Punjab Homoeopathic Practitioners (Amendment) Act, 1993, and thereafter, he shall get his registration renewed, after every five years' period, within a period of one month of the expiry of the five years' period.(2)If the registered practitioner fails to get his registration renewed within the period specified in sub-section (1), his name shall thereafter stand removed from the Register :Provided that the Registrar may, on payment of such additional fee as may be prescribed, entertained an application for the renewal of registration even after the expiry of the period specified for renewal in sub-section (1), but not later than two months after the expiry of the period referred to above, if he is satisfied that the applicant was prevented by sufficient cause from renewal of registration within time.] [Substituted vide Punjab Act No. 11 of 1974.]
