Section 16 in The Orissa Veterinary Practitioners Rules, 1976
16.
(1)The names shall be entered in the register in the order in which the applications for registration are admitted and sufficient space shall be left for future additions and alterations in the qualification and address of the practitioners whose names appear herein. Each page of the register shall be verified and signed by the Registrar.(2)After registration of every Veterinary Practitioners, the Registrar shall grant such practitioner a certificate in Form No. VIII.(3)In the event of a certificate issued under Sub-rule (2) being lost of accidentally destroyed the holder may at any time during which such certificate is in force apply to the Registrar for a fresh certificate, and the Registrar may on satisfactory proof as to the identity of the applicant, grant a duplicate certificate on payment of the fees prescribed for the purpose in Rule 26.
