Section 28 in Punjab Petition Writers (Revenue) Rules, 1982
28. Rules for practice.
- No licensed petition-writer shall practise -(i)contrary to the terms of his licence;(ii)in any Revenue Court or Revenue Office, in which he has been forbidden to practice;(iii)after his licence has been or should have been surrendered under these rules; or(iv)while his licence is suspended or cancelled or he is debarred from practising in the Revenue Court or Revenue Office.
