Section 31 in The Rajasthan Homoeopathic Medicine Act, 1969
31. Renewal of registration.
(1)Every registered Homoeopath shall be entitled to practice [for such period as may be prescribed by the State Government] [Substituted 'for a period of three years' by Rajasthan Act No. 2 of 2018, dated 20.1.2018.] from the date on which his name has been registered and if he desires to continue to practice after the expiry of the said period, he shall, upon an application made to the Registrar along with [such renewal fee as may be prescribed for every period of five years] [Substituted 'a renewal fee of twenty-five rupees for every period of three years' by Rajasthan Act No. 2 of 2018, dated 20.1.2018.], be entitled to 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 removed may be restored to the register on payment of the renewal fee in such manner and subject to such conditions as may be prescribed.
