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State of Madhya Pradesh - Section

Section 21 in M.P. Document Writers Licensing Rules, 1966

21. Repeals.

- The Madhya Pradesh Document Writer Licensing Rules, 1955 are hereby repealed :Provided that anything done or any action taken under the rules so repealed shall unless such thing or action is inconsistent with any of the provisions of these rules, be deemed to have been done or taken under the corresponding provisions of these rules.Form I(See Rule 4)Form of application of or grant or renewal of a Licence(to be filled in by the applicant in his own hand)
1. Applicant's name (in full) and address ....................
2. Date of birth (according to the English Calendar) ....................
3. Name of registration office where the applicant desires topractice or continue to practice as a document writer ....................
4. (i) Educational qualifications (Slate the last examination passedand the institution from which passed) ....................
  (ii) Whether he knows type-writing ....................
5. The language or languages with which the applicant isconversant ....................
6. Whether he possesses a type-writer or undertakes to possessone or grant of licence, within a period of..............months. ....................
7. Present occupation, if any ....................
8. If in Government service or in the employment of a legalpractitioner, whether the applicant is prepared to resign ongrant of licence ....................
9. Whether convicted of any criminal offence or removed fromGovernment service (Give the particulars of criminal offence andremoval from service). ....................
10. Other information, if any ....................
Note : - In case of renewal of a licence the previous licence should be enclosed with the application.I declare that I have carefully read the Madhya Pradesh Document Writers Licensing Rules, 1966 and conditions of licence in Form II and I agree to abide by them.................................Signature of applicantDate.........................Form II(See Rule 5)Licence for Writing DocumentNo. of licence............
1. Name and address of Document Writer ............................................
2. Place where the holder of this licence shall practice as,document writer. Office of...............................at...............Tehsil.................District............
3. This Licence entitles the document writer to practice as adocument writer, subject to the provisions of the Madhya PradeshDocument Writers Licensing Rules, 1966 and to the terms andconditions of this licence. ......................................
4. Licence granted or renewed for :- From......................... to 31stDecember............................LicensingAuthority..................….....................District.
Conditions
(i)The licensee shall attend the office regularly during the office hours.
(ii)The licensee shall not charge fees for writing document in excess of what is laid down in the scale of fees drawn up by the Licensing Authority, a copy of which shall be exposed to public view by him.
(iii)The licensee shall not make any demand from parties in the name of any person or persons connected with the office or accept any sums on their behalf.
(iv)The licensee shall write documents legibly and observe the instructions relating to the writing of documents
(v)The licensee shall instruct registrants to present document and pay fees themselves and the document writers should themselves also not pay fee to the Registering Officers not through friends or any other agency. He shall neither get an authorization from the registrant on the receipt issued by the Registering Officer for the return of the document either in his own name or in the name of any other Court or other agency.
(vi)The licensee shall not accompany the registrants before the Registering Officer unless called for.
(vii)The licensee shall comply with any directions that may be given to him by the Registering Authority in regard to writing of documents.
(viii)The fresh licensee shall acquire a type writer within a period of, months.
(ix)Violation of any of the above conditions will render this licence liable to be cancelled.
Dated............................ 19......................................................Licensing Authority..........................DistrictDate..........................Form III[Rule 12(2)]Register of the licenses granted for writing documents in the year.......................of the district
S.No. Date of grant or renewal of license Name of the licensee with description
(1) (2) (3)
 
Place for writing documents Amount of Court Fee label affixed to theapplication Amount of Fee deposited for grant or renewal oflicence with its Receipt No. and date
(4) (5) (6)
 
Period of the Licence Signature of the Licensing Authority Remarks
(7) (8) (9)
 
Form IV[See Rule 12(1)]Register to be maintained by Document Writer
Serial No.ofdocument Date on whichdocument iswritten Name and addressof executant andclaimant Nature and valueof documents
(1) (2) (3) (4)
 
Brief abstract ofdocument Value of non-judicial stampon which documentwaswritten Fees charged for(a) writing thedocument(b) for sparecopy thereof
(5) (6) (7)
 
Signature of thedocument writer Signature or thumbmark of the employer Remark
(8) (9) (10)
 
Form V[See Rule 11 (4)]DuplicateReceipt No..............Place................................Date...................
1. Name of Document Writer, with his Licence No. ........................
2. Name of employer who paid fees ........................
3. Nature of document with value or consideration ........................
4. Fees received for writing ........................
  (a) Document Rs..............P.......................
  (b) ...... extra copy/copies thereof Rs..............P.......................
5. No. of document writer's Register with date ........................
.................................................Signature of Document WriterOriginReceipt No........................Place................................
1. Name of Document Writer, with his Licence No. ........................
2. Name of employer who paid fees ........................
3. Nature of document with value or consideration ........................
4. Fees received for writing ........................
  (a) Document Rs..............P.......................
  (b) ...... extra copy/copies thereof Rs..............P.......................
5. No. of document writer's Register with date ........................
.................................................Signature of Document Writer