476. A petition-writer to keep an official seal and a register of petitions.
-Every petition-writer shall at his own expense provide himself with an official seal to be made under the direction of the court which has granted him the license, on which shall be engraved his name and the year in which was licensed. He shall also keep up a register in the prescribed form (Reg. 81) and shall enter therein every petition written by him shall produce the register for the inspection of any court demanding it.
