Section 15 in Punjab Document Writers Licensing Rules, 1961
15. Penalty for breach of conditions of licence.
(1)The Licensing authority or the Inspector-General of Registration may, after giving the document-writer an opportunity of being heard, suspend his licence or cancel the same if he is found to have committed a breach of any of the conditions of his licence.(2)Without prejudice to the provisions of sub-rule (1) the Licensing Authority or the Inspector-General of Registration may, on an application made to it or him in writing, get the fee charged by a document-writer in excess of the prescribed scale refunded to the applicant.(3)An action taken under sub-rule (1) and sub-rule (2) shall be recorded on the licence by the Licensing Authority.
