Section 33 in The Jammu and Kashmir Ayurvedic and Unani Practitioners Act, 1959
33. List of Practitioners.
(1)After the publication of the notification mentioned in section 32, the Registrar shall prepare and maintain a list called a "List of persons in practise belonging to the [Ayurvedic, Unani, Sowa Rigpa (Amchi), Yoga and Naturopathy] [Substituted 'Ayurvedic or Unani' by Jammu and Kashmir Act No. 17 of 2018, dated 17.9.2018.] Systems of Medicine" on such date as is mentioned in the said notification.(2)Every person not being a person qualified or registered under this Act, who, within a period of one year from the date from which this Part comes into force, proves to the satisfaction of the Registrar that he has been in regular practise of the [Ayurvedic, Unani, Sowa Rigpa (Amchi), Yoga and Naturopathy] [Substituted 'Ayurvedic or Unani' by Jammu and Kashmir Act No. 17 of 2018, dated 17.9.2018.] Systems of Medicine in the State, on the date mentioned in the notification under sub-section (1), shall be entitled to have his name entered in the aforesaid list on payment of five rupees.(3)The provisions of sub-section (3) and (5) of section 15, sub-section (3) of section 16 and section 17 shall mutatis mutandis apply to this list.
