16. Employment of other person to write petitions. - A licensed petition- writer shall not dictate a petition to, or cause a petition to be written by, a person who is not a licensed petition-writer nor shall he employ any person who is not a licensed petition-writer to write petitions for him:
Provided that a petition-writer may employ typists for the purpose of typing petitions drafted by him and that the petitions so typed shall be scrutinized, verified and signed by the petition-writer concerned; such typists shall not draft petitions themselves but shall only carry out on the typewriter the directions of the petition-writer.
