Section 15A(10) in The Paschim Banga Ayurvedic System Of Medicine Act, 1961
(10)The State Government may, if it considers necessary so to do, by order extend the period of one year referred to in sub-section (9) [for a further period of two years, not exceeding one year at a time.] [Words substituted for the words 'for a further period of one year, and not exceeding six months at a time.' by W.B. Act 24 of 1986.]
