Section 4 in The Maharashtra Homoeopathic and Biochemic Practitioners' (Registration of Enlistment) Rules, 1961
4. Application for Registration.
(1)Any practitioner desiring to have his name entered in the Register under sub-sections (3), (7) or (8) of section 20, shall apply to the Registrar in Forms 'A', 'B' or 'C', respectively.(2)Every application made under sub-rule (1) shall be accompanied by, -(a)the registration fee of [one hundred rupees] [Substituted by G. N. of 17.1.1976.];(b)birth certificate or matriculation certificate or S.S.C. certificate or school leaving certificate, in original, together with two copies thereof; and(c)an undertaking in Form 'E' executed by the applicant [in Greater Bombay before a Presidency Magistrate and elsewhere before any Judicial or Executive Magistrate] [Substituted by G. N. of 8.10.1964.].(3)Every application for registration under sub-section (3) of section 20 shall also be accompanied by the diploma or certificate, in original, in respect of the qualification of the applicant together with two copies of such diploma or certificate.(4)Every application for registration under sub-section (7) of section 20 shall also be accompanied by the diploma or certificate, in original, in respect of any qualification which would have entitled the applicant to registration under sub-section (1) of section 16 of the Madhya Pradesh Homoeopathic and Biochemic Practitioners' Act, 1951, as in force in the Vidarbha region of the State of Maharashtra immediately before the appointed day and two copies of such diploma or certificate.(5)Every application for registration under sub-section (8) of section 20 shall, also be accompanied by -(a)a declaration made by the applicant [in Greater Bombay, before a Presidency Magistrate and elsewhere before any Judicial or Executive Magistrate] [Substituted by G. N. of 8.10.1964.] to the effect that the applicant had been regularly practising the Homoeopathic or the Biochemic system of medicine in any part of the State of Maharashtra for a period of not less than ten years immediately before the 25th day of August, 1959;(b)a certificate signed by any Gazetted Officer of the State Government [* * *] [Deleted by G. N. of 23.1.1976.] to the effect that the applicant had been regularly practising the Homoeopathic or the Biochemic system of medicine in any part of the State of Maharashtra for a period of not less than ten years immediately before the 25th day of August, 1959;(c)any other documentary evidence such as rent receipts in respect of the dispensary or clinic of the applicant, old prescription papers, receipts or cash memos in respect of medicines or drugs purchased by the applicant, which the applicant wants to adduce in support of his claim that he had been regularly practising the Homoeopathic or the Biochemic system of medicine in any part of the State of Maharashtra for a period of not less than ten years immediately before the 25th day of August, 1959.
