(2)No person shall practise as petition-writer unless he has been duly licensed under these Rules :Provided-(a)that any person licensed under any rule either to enforce shall be deemed to have been licensed under these rules;(b)that no such licence is necessary in respect of a petition meant to be presented to a Court in which a legal practitioner is entitled to practise if the petition is written by him or by his clerk and is signed by the legal practitioner.
