Section 14 in Bihar Documents Writers' Licensing Rules, 1968
14. 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)breach of any of these rules or of the condition of the licence;(b)failure to attend the registration office for a period exceeding three months without the leave of the licensing authority or the registering officer within whose jurisdiction he has been practising;(c)for being guilty of participation in any illegal transaction or unfair dealing by a servant in the registration office to which he is attached;(d)any other sufficient cause to be recorded in writing by the licensing authority.(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 proposed suspension or cancellation of the licence and the cause shown by him has been duly considered by the licensing authority.
