Section 8 in Bihar Documents Writers' Licensing Rules, 1968
8. Issue of Licence.
(1)The licensing authority, on being satisfied that the applicant:-(a)has passed the test prescribed under Rule 6;(b)is not disqualified under Rule 4 for the grant of a licence;(c)is of good moral character; or(d)is otherwise fit to be given a licence; may grant a document writer licence in Form "C" or apprentice licence in Form "D" as the case may be.(2)The licensing authority may grant a licence under these rules to any person who is in the profession for the last 10 years, on the date of coming into force of these rules, without requiring him to sit in the test examination, provided his character and conduct have been satisfactory throughout the period he has been in the profession. Exemption from the written test shall be available only for six months from the date of coming into force of these rules.
