Section 13 in Bihar Deed Writers Licensing Rules, 1996
13. Cancellation and suspension of licence.
(1)The Licensing Authority may at any time suspend or cancel the licence of a document writer or apprentice on any of the following grounds:-(a)Violation of any of the rules or the conditions of the licences.(b)Failure to attend the registration office for a period exceeding six months without a reasonable cause or without the leave or permission of the licensing authority or the registering officer within whose jurisdiction he has been practising.(2)No order under sub-rule (i) shall be passed, unless the document writer or the apprentice, as the case may be, has been asked to show cause against the proposed suspension or cancellation of the licence and the cause shown by him has been duly considered by the Licensing Authority.
