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State of Bihar - Section

Section 22 in Bihar Deed Writers Licensing Rules, 1996

22. Savings.

- These Rules shall not apply to documents written before the commencement of these Rules, but such documents must be presented for registration within one month from the date of commencement of these Rules.Form A(Rule 4)
1. Full name with father's name.  
2. Address Permanent home address Local address
3. Age and date of birth.  
4. Nationality.  
5. Educational qualifications, if any, whether he has passed theDocument Writers Licensing Test.  
6. Service as document writer with approximate number ofdocuments prepared and presented for registration during the pastone year.  
7. Nature of licence applied for whether it is for a singleoffice (to be named) or for a district (to be named).  
8. State here amount, number and date of challan receipt and thename of Treasury.  
9. Has an application for licence ever been refused? If so, whenand for what reason, give particulars.  
DeclarationI.............., do hereby solemnly declare that I have not been declared to be of unsound mind or convicted of any offence involving moral turpitude or adjudged as insolvent by any Court of competent jurisdiction and that the information and particulars furnished herein are true and correct to the best of my knowledge and belief and that the licence for which I hereby apply will be used only by myself.Place.......Date........Encl. Challan receipt.SignatureNote - The licence issued on the strength of this application is liable to be cancelled at anytime if it is found that any information or particulars furnished in the application are false or untrue or incorrect.Sub-Registry Office,DateRecommendationTo,The District Registrar........Sub-Registrar,DateOrder:Issued on.......Licence No............District Registrar.Form B(Rule 4)Application for Apprentice Licence
1. Full name with father's name.  
2. Address Permanent home address Local address
3. Age and date of birth.  
4. Nationality.  
5. Educational qualifications.  
6. Service as apprentice to a document writer to whom he isattached with approximate number of documents transcribed by him,during the past one year.  
7. Has the applicant passed the Apprenticeship (Give details ofthe certificate).  
8. Amount, number, date and name of Treasury of the Challanreceipt enclosed.  
9. Nature of licence applied for (District or Sub-DistrictLicence).  
DeclarationI, .........., do hereby solemnly declare that I have not been declared to be of unsound mind or convicted of any offence involving moral turpitude or adjudged as insolvent by any Court of competent jurisdiction and that the information and particulars furnished herein are true and correct to the best of my knowledge and belief and that the licence for which I hereby apply will be used only by myself.Place.......Date........Encl. Challan receipt.SignatureNote - The licence issued on the strength of this application is liable to be cancelled at anytime if it is found that any information or particulars furnished in the application are false or untrue or incorrect.Sub-Registry Office,DateRecommendationTo,The District Registrar..........Sub-Registrar,DateOrder:Issued on.......Licence No...........District Registrar.Form C(Rule 4)Application for Renewal of Document Writers Apprentices Licence