Section 555A in The Code of Criminal Procedure, 1989 (1933 A. D.)
555A. [ Power of High Court to make rules in respect of petition writers. [Section 555-A inserted by Act XII of 1956.]
(1)The High Court may, from time to time, and with the previous approval of the Government, make rules-(a)as to the persons who may, be permitted to act as petition writers in the Criminal Courts subordinate to it ;(b)regulating the issue of licence to such persons the conduct of business by them ; and the scale of fees to be charged by them ; and(c)provide a penalty for a contravention of any of the rules so made and determining the authority by which such contravention may be investigated and the penalties imposed :Provided that the rules made under this section shall not be inconsistent with this Code or any other law in force for the time being.(2)All rules made under this section shall be published in the Government Gazette.]
