Section 14A(3) in Punjab Document Writers Licensing Rules, 1961
(3)A licence issued under sub-rule (1) may be cancelled by the Inspector-General of Registration when in his opinion the services of such a document writer are not required and such a license shall be deemed to have been cancelled on his quitting the Government service or on his transfer from the aforesaid registration district to any other place in the State of Punjab, whichever is earlier.]
