Section 14A in Punjab Document Writers Licensing Rules, 1961
14A. [ Grant of license to the Government employees serving in Spiti registration district. [Rule 14-A inserted by notification No. R/3/192/IV/2234, dated 23rd October, 1964]
(1)Notwithstanding anything contained in clause (b) of rule 4 or in rules 5, 6, 7, 8, 9, 10 and 11; the Inspector-General of Registration may on an application recommended by the Local Registrar grant to any Government employees serving in the aforesaid registration district, a licence to practise as a document writer in that district. No fee shall be charged for the grant or renewal of such a licence.(2)A Government employee to whom a licence is granted under sub-rule (1) shall not charge any remuneration or fee from any person for writing any document.(3)A licence issued under sub-rule (1) may be cancelled by the Inspector-General of Registration when in his opinion the services of such a document writer are not required and such a license shall be deemed to have been cancelled on his quitting the Government service or on his transfer from the aforesaid registration district to any other place in the State of Punjab, whichever is earlier.]
