Section 14(1) in Bihar Documents Writers' Licensing Rules, 1968
(1)The licensing authority may at any time suspend or cancel the licence of a document writer or apprentice on any of the following grounds:-(a)breach of any of these rules or of the condition of the licence;(b)failure to attend the registration office for a period exceeding three months without the leave of the licensing authority or the registering officer within whose jurisdiction he has been practising;(c)for being guilty of participation in any illegal transaction or unfair dealing by a servant in the registration office to which he is attached;(d)any other sufficient cause to be recorded in writing by the licensing authority.
