Section 25 in The Maharashtra Veterinary Practitioners Act, 1971
25. Annual list of veterinary practitioners.
(1)The Registrar shall once in every five years on or before a date to be fixed by the Council, cause to be printed and published a correct list of the names and qualifications of all persons for the time being entered in the register and the dates when such qualifications were acquired, in alphabetical order according to the surnames of the persons registered.(2)The Registrar shall also cause to be printed and published annually on or before a date to be decided by the Council on addendum or corrigendum to the list published under sub-section (1) showing-(a)the names of all persons for the time being entered or re-entered in the register, and not included in any subsisting list already printed and published;(b)the names of all practitioners included in any subsisting list, whose names have since been removed on account of any reason whatsoever from, and re-entered in, the register; and(c)any other amendments to the subsisting list.(3)The form of the list published under sub-section (1), the particulars to be included therein, and the manner of its publication shall be such as may be prescribed.(4)The list of names and qualifications printed and published in pursuance of sub-section (1) shall be evidence in all cases (until the contrary is proved) that the persons therein appearing are duly registered; and the absence of the name of any person from such list shall be evidence (until the contrary is proved) that such person is not registered:Provided that, in the case of any person whose name does not appear in such list, a certified copy under the hand of the Registrar of the entry of the name of such person in the register shall be evidence that such person is registered under the provisions of this Act.
