Section 2 in M.P. Document Writers Licensing Rules, 1966
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Registration Act, 1908 (XVI of 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 practicing as a writer of documents for hire;(d)"Form" means a form appended to these rules;(e)"Licence" means a licence granted under these rules;(f)"Licensing Authority" means the Registrar of the district in which applicant desires to practice as a document writer;(g)"Registering Officer" includes both a Registrar and a Sub-Registrar appointed under the Act;(h)"to practice as a document writer" means to write documents for hire and includes the writing of a single document for hire;(i)"Writing" includes type-writing;(j)"to write a document" means drafting and writing or typing of a document carefully and properly in a clear and fair hand in unambiguous terms so as to bring out the true intent of the parties in consonance with elements of conveyancing and the law in respect thereof.
