Section 3 in Punjab Petition Writers (Revenue) Rules, 1982
3. Prohibition to practise as petition-writer without license.
- No person shall, after the expiry of a period of thirty days from the commencement of these rules, practise as a petition-writer in a Revenue Court or Revenue Office except under and in accordance with the provisions of these rules and the terms and conditions of a licence granted under these rules :Provided that an Advocate, a Pleader or recognized agent shall not for the purpose of writing petitions for being presented to Revenue Court or Revenue Office shall be required to have a licence under these rules.
