Section 15(5) in Himachal Pradesh Homoeopathic Practitioners Act, 1979
(5)For the purpose of this section, the Registrar may write by registered post to any registered practitioner at the address which is entered in the register to enquire whether he has ceased to practise or has changed his residence and, if no answer is received to such letter within six months, the Registrar may remove the name of such practitioners from the register:Provided that if the Council is satisfied, on the application of such practitioner, that he has not ceased to practise, the Council may direct that name of such practitioner be re-entered in the register.
