Section 9(2) in Bihar Deed Writers Licensing Rules, 1996
(2)The following shall be the conditions of an apprentice 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 deed 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 direction or direction of the licensed documents writer.(g)he shall attest the document in the following manner after the attestation of the document by the document writer to whom he is attached:-"Signed by................ (full name and signature), apprentice licence No. .........of the district of............. Sub-Registration office.Note. - In case the deed transcribed by the document writer himself, no attestation by the apprentice shall be necessary.
