Section 6 in Bihar Documents Writers' Licensing Rules, 1968
6. Document Writers licensing Test.
(1)An examination to be called "The Document Writers Licensing Test" shall be conducted by the licensing authority. The time and place of the examination and other details shall be notified by the licensing authority in the matter decided by him.(2)The test shall consist of an examination in the stamp and registration laws so far as they bear on the subject of conveyancing and in the drafting of document.(3)The licensing authority will also conduct an apprentice licensing test, at such time and in such manner, as he may determine from time to time, which shall be duly notified by him. The test shall relate to the transcription of documents.(4)An examination fees of [Rs. 5.00] [Now see the new rate of fee.] shall be levied on each applicant for admission to the document writers written test and [Rs. 2.00] [Now see the new rate of fee.] for admission to apprenticeship examination.
