Section 16 in Punjab Petition Writers (Revenue) Rules, 1982
16. Manner of writing petition by a licensed petition-writer.
- Every licensed petition-writer in writing a petition shall confine himself to expression in plain and simple language, such as the petitioner can understand, and in concise and proper form the statements and objects of the petitioner shall be referred therein and shall not introduce any argument or quotation from a Law Report or other Law Book, or refer to any decision not brought to his notice by the petitioner.
