Section 555A(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)The High Court may, from time to time, and with the previous approval of the Government, make rules-(a)as to the persons who may, be permitted to act as petition writers in the Criminal Courts subordinate to it ;(b)regulating the issue of licence to such persons the conduct of business by them ; and the scale of fees to be charged by them ; and(c)provide a penalty for a contravention of any of the rules so made and determining the authority by which such contravention may be investigated and the penalties imposed :Provided that the rules made under this section shall not be inconsistent with this Code or any other law in force for the time being.
