Section 4 in Bihar Deed Writers Licensing Rules, 1996
4. Mode of application.
- An application for deed writers licence shall be in Form A, that for an apprentice licence, in Form B and that for a renewal of licence in Form C shall be presented. The application shall be presented in person or by agent or shall be sent by registered post to the Sub-Registrar under whose jurisdiction the applicant desires to practice as a deed writer.The Sub-Registrar shall forward such applications to the District Registrar with his recommendations.
