Section 11 in Punjab Courts Act - Rules Framed under Section 46-A
11. Registers of Petitions to be kept.
- Every Petition-writer licensed under the foregoing rules shall keep only one register for each calendar year in the Form B annexed to these rules and shall enter therein every petition written by him. Blank spaces shall not be left by a petition-writer in his register. Should one occur, the petition-writer shall forthwith have it cancelled by the Presiding Officer of a Court nearest to his ordinary place of business. Before the close of each year, or immediately thereafter, the register shall be inspected by the Administrative Subordinate Judge, where there is one for the district, otherwise by the Senior Subordinate Judge of the district, who shall also see that blank spaces, if any, have already been cancelled as provided in the preceding sentence.
