Section 10(2) in Bihar Documents Writers' Licensing Rules, 1968
(2)The following conditions shall be deemed to be attached to an apprentice's licence:-(a)an apprentice shall write documents legibly, correctly and neatly;(b)he shall not act as a tout;(c)he shall not receive any money or fees direct from the parties;(d)he shall be attached to only one of the licensed document writers.(e)he shall attend the office of the document writer to which he is attached and shall carry out such duties in respect of transcribing deeds as may be given to him;(f)he shall be remunerated by the document writer in respect of the documents which he transcribes at the dictation or direction of the licensed document writer;(g)he shall attest the document in the following manner after the attestation of the document writer to whom he is attached-"scribed by........................................(full name and signature, apprentice licence no................................of the district, of.....................sub-registration office.........................Note. - In case the deed is scribed by the document writer himself, no attestation by the apprentice shall be necessary.
