Section 2 in Punjab Petition Writers (Revenue) Rules, 1982
2. Definitions.
- In these rules, unless the context otherwise requires:(a)'petition-writer' means a person who writes petitions while practising in a Revenue Court or Revenue Office for the purpose of presenting same to the Revenue Court or Revenue Office;(b)'petition' means a document written for the purpose of being presented to a Revenue Court or Revenue Officer and includes a plaint and memorandum of appeal;(c)'to practise as a petition writer' means to write petitions for hire, and includes the writing of a single petition for hire;(d)'Form' means a Form appended to these rules;(e)'licenses' means a petition writer to whom a license has been granted or renewed under these rules;(f)'Revenue Officer' means the office of a Revenue Officer;(g)'recognised agent' means a person who performs the functions of a recognised agent as described in Order III Rule 2 of the Civil Procedure Code.
