Section 7(1) in Bihar Deed Writers Licensing Rules, 1996
(1)The Licensing Authority, on being satisfied that the applicant:-(a)has passed the prescribed examination;(b)is not disqualified under rule 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 writers licence in Form 'C' or apprentice licence in Form 'D' as the case may be.
