Section 6 in The U.P. Document Writers Licensing Rules, 1977
6. [ Ban against practising as document writer without licence. [Substituted by Notification issued by Inspector-General of Registration of U P., published in U.P. Gazette, Extraordinary, dated 16th August, 1978.]
(1)No person shall practise as a document writer except under valid licence granted in accordance with these rules.(2)Nothing in sub-rule (1) shall apply where the writer of such document is one of the parties thereto or is a legal practitioner engaged by the parties for drawing up the document.]
