(1)A licence issued under these rules may be revoked by the Court which granted it on any of the following grounds:-(a)that the petition-writer has not attended the court regularly,(b)that the petition-writer has become legal practitioners clerk, or has taken up some other employment,(c)that the petition-writer has failed to produce his licence for the annual inspection of the court as required by Rule 479,(d)that the petition-writer is a tout, as defined in Legal Practitioners Act, 1879 (Act XVIII of 1879),(e)that the petition-writer has not paid his annual fee,(f)that the petition-writer has been found guilty of abatement of or participation in any illegal transaction or unfair dealings,(g)that the petition-writer has been found guilty of disobedience of a lawful order,(h)or for any Other good cause to be recorded.
