Section 18(2) in The U.P. Document Writers Licensing Rules, 1977

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State of Uttar Pradesh - Subsection

Section 18(2) in The U.P. Document Writers Licensing Rules, 1977

(2)The State Government, on being satisfied that the operation of any rule causes hardship in any particular case or class of cases, may notwithstanding anything contained in the rule applicable to that case or class of cases, by order, dispense with or relax the requirements of the rules to such extent and subject to such conditions as it may consider necessary for removing the hardship.]Form I(Form of Application for Licence)(To be filled in by the applicant in his own hand)(See Rule 4)

1.	Applicant's name and his father's name (in full) and address	.....................................
2.	Date of birth (according to English calendar)	.....................................
3.	Name of registration office where the applicant desires topractise as a document writer	.....................................
4.	Educational qualifications (state the last examination passedand the institution from which passed)	.....................................
5.	The language or languages with which the applicant isconversant	.....................................
6.	Present occupation, if any	.....................................
7.	Whether convicted of any criminal offence or removed fromGovernment service (Give the particulars of criminal offences andremoval from service.)	.....................................
8.	Other information, if any	.....................................

I declare that I have carefully read the Uttar Pradesh Document Writers Licensing Rules, 1977, and condition of Licence in Form II and I hereby agree to abide by them.Signature of applicant.Form II(Licence for writing documents)(See Rule 5)

1.	Number of licence	.................................
2.	Name and address of document writer	.................................
3.	Place where the holder of this licence shall practise asdocument writer.	.................................
4.	This license entitles the document writer to practise as adocument writer, subject to the provisions of the U.P. DocumentWriters Licensing Rules, 1975 and terms and conditions of thislicence.	.................................
5.	Licence is valid for.	.................................

Conditions

(i)The licensees shall attend the office regularly during the office hours.

(ii)The licensees shall not charge fees for writing and/or drafting of documents, application, etc. in excess of what is laid down in Rule 10 of the U.P. Document Writers Licensing Rules, 1977, a copy of which shall be kept by him and shown to the parties if demanded.

(iii)The licensee shall not make any demand from parties in the name of any person or persons connected with the office or accept any sums on their behalf.

(iv)The licensee shall write documents legibly and observe the instructions relating to the writing of documents.

(v)The licensee shall instruct registrants to present documents and pay fees themselves to the registering officers and not through touts or any other agency. He will also not pay the registration fees in the registration office on behalf of the registrants.

(vi)The licensee shall comply with any direction that may be given to him by the registering authority in regard to writing of documents.

(vii)Violation of any of the above conditions will render this licence liable to be cancelled.

Dated .............................................................Licensing Authority..............................District.

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State of Uttar Pradesh - Subsection

Section 18(2) in The U.P. Document Writers Licensing Rules, 1977