Section 25 in The Himachal Pradesh Courts Act, 1976
25. Provisions regarding petition writers.
- The High Court may from time to time make rules consistent with this Act and any other enactment for the time being in force.(a)declaring what persons shall be permitted to art as petition writer in the Courts subordinate thereto ;(b)regulating the issue of licences to such persons, the conduct of business by them, and the scale of fees to be charged by them; and(c)determining the authority by which breaches of such rules shall be investigated and the penalties which may be imposed.
