Section 30 in Punjab Petition Writers (Revenue) Rules, 1982
30. Striking off the name from register.
- The name of the licensed petition-writer, who does not get his license renewed for a continuous period of three years after the expiry of the duration for which it was originally granted or subsequently renewed shall be struck off the register maintained by the Licensing Authority under rule 18.Provided that the petition-writer whose name has been struck off the register may apply for the grant of a fresh licence in accordance with these rules.
