Section 11 in Punjab Document Writers Licensing Rules, 1961
11. Issue of Licences.
(1)The Licensing Authority, shall, on receipt of the merit list under rule 10, send an intimation to such candidates who are eligible to obtain licences in the order of merit keeping in view the number of document-writer to be licensed for that district and shall require them to deposit a licence fee of [rupees five] [Substituted for 'rupees twenty' by Punjab Government notification No. R/3/192/IV/2234, dated 23rd October, 1964] each within a month of the receipt of such intimation.(2)The Licence fee shall be deposited in the Treasury under Head ['XV- Registration'] [Substituted for 'XI-Registration' by GSR 68, dated 10th February, 1969 published in Legislative Supplement, dated 17th July, 1970] and an intimation regarding such deposit shall be sent to the Licensing Authority immediately after the deposit is made.(3)If any candidate to whom an intimation is sent under sub-rule (1) fails to deposit the licence fee within the time fixed for that purpose, the Licensing Authority may require the candidate appearing next on the merit list to deposit the licence fee.(4)[ Any person who has ordinarily practised as a document-writer for seven years or more on the date of enforcement of these rules may apply to the Licensing Authority for issue of a licence giving true and correct particulars regarding his age, the period during which he was practised as such, and if he was previously in service, the period during which he has been so serving the Licensing Authority may, on being satisfied that the applicant is eligible for the grant of licence, issue him a licence after the applicant has deposited licence fee of rupees five] [Substituted by ibid].(5)A licence under these rules shall be issued in Form "A".(6)[ A duplicate copy of the licence may be issued to a licensee on payment of a fee of rupee one only if the licensing authority is satisfied that the original licence has been lost or damaged.] [Inserted by Punjab Government notification No. R/3/192/IV/2234, dated 23rd October, 1964]
