Section 2 in Bihar Documents Writers' Licensing Rules, 1968
2. Definitions.
- In these rules, unless the context, otherwise requires:-(a)"Act" means the Indian Registration Act, 1908 (XVI of 1908);(b)"District Registrar" means the Registrar of a registration district appointed under the Act;(c)"District Sub-Registrar" includes a Sub-Registrar at the district headquarter whose office is amalgamated with the office of the District Registrar under sub-section (2) of Section 7 of the Indian Registration Act, 1908 (Act, XVI of 1908);(d)"Sub-Registrar" means a Sub-Registrar appointed under the Act and includes a Joint Sub-Registrar;(e)"Registering" means registration of a document under the Act;(f)"Registration Officer" included both the District Registrar and the sub-Registrar appointed under the Act;(g)"Licensing authority" means the Registrar of a district in which the applicant for a licence desires to practise as < document writer;(h)"Licence" means a form appended to these rules"(i)"Form" means a form appended to these rules;(j)"Document writer" means and includes one who if engaged in the profession of preparing documents, namely, doing the work of conveyancing, including investigation of titles, preparation of draft deeds and engrossing and transcribing the deed, including copies, if any, for registration, or making searches and inspections under the Act;(k)"Apprentice" means one who assists a document writer in the preparation of documents and transcribed them (including copies, if any to be presented for registration.
