Section 7 in Bihar Deed Writers Licensing Rules, 1996
7. Issue of licence.
(1)The Licensing Authority, on being satisfied that the applicant:-(a)has passed the prescribed examination;(b)is not disqualified under rule for the grant of a licence;(c)is of good moral character, or(d)is otherwise fit to be given a licence may grant a document writers licence in Form 'C' or apprentice licence in Form 'D' as the case may be.(2)The Licensing Authority may grant a licence to any person who is in the profession for the last 10 years on the date of coming into force of these Rules without requiring him to appear in the text examination.(3)If the licence issuing authority has reason to believe that licence cannot be issued to the applicant under any sub-rule of Rule 7 the authority shall after recording reasons inform the refusal of application.Applicant shall have right to appeal against the order of licence issuing authority before Inspector-General of Registration within 30 days of the order of refusal of application.
