Section 2 in Punjab Document Writers Licensing Rules, 1961
2. Definitions.
- In these rules, unless the subject or context otherwise requires, -(a)'Act' means the Indian Registration Act, 1908;(b)'document' means a document written for presentation to a registering officer and includes an application for copy, inspection, search, extension of period and issue of summons or warrants and an application under section 73 or a memorandum of appeal under section 72 of the Act;(c)'document-writer' means a person holding a licence for practising as a writer of documents for hire;(d)'Form' means a form appended to these rules;(e)'Inspector-General of Registration' means the Inspector- General of Registration, Punjab;(f)'Licence' means a licence granted under these rules;(g)'Licensing Authority' means the Registrar of the Registration district in which the applicant desires to practise as a document-writer;(h)'Registering Officer' means a Registrar or Sub-Registrar appointed under the Act.
