Section 3(c) in Bihar Deed Writers Licensing Rules, 1996
(c)he has passed deed writers licensing examination conducted under Rule. Provided that a licence may be granted to any person who has been in the profession of the documents writer for at least ten years prior to the date of the Registration (Bihar Amendment) Act, 1991 came into force, without requiring him to appear in the written test referred to in sub-section (1) if the Registrar of a District or any other officer authorised by him in this behalf is satisfied that he is otherwise fit to take the profession of a document writer.
