Section 11(3) in M.P. Document Writers Licensing Rules, 1966
(3)No document writer shall charge fees in excess of the scale prescribed under sub-rule (1). If, at any time it comes to the notice of the Licensing Authority or any officer of the Department or the Registering Officer concerned, that any document writer has received fees in excess of that admissible under sub-rule (1) it or he may order that the excess amount received be refunded forthwith to the party concerned irrespective of any other action to be taken under the rule. The licence shall also be liable to be cancelled at the discretion of the Licensing Authority.
