Section 20 in Bihar Deed Writers Licensing Rules, 1996
20. Writing charges.
(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.(2)A table of the prescribed rates of charges shall be exhibited in Hindi, English and other languages as commonly spoken in the district in conspicuous place outside the Registration Office.(3)Similar table shall also be exhibited by the licensed document writer in conspicuous place of his office. Every document writer shall also exhibit his licence in his office or the place where he engages himself in the writing of documents.
