Section 20(1) in Bihar Deed Writers Licensing Rules, 1996
(1)The Inspector-General of Registration shall fix the rate of charges as scribing documents for every Registration Office within the State and the rate of charges shall be renewed at the interval of every three years. The Schedule-I of the rate of charges appended to the Rule shall be effective immediately.If the rate of charges cannot be revised after 3 years for any reason, the rate of charges fixed earlier shall continue to be effective till the rate of charges are not revised.
