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State of Uttar Pradesh - Section

Section 3 in The U.P. Document Writers Licensing Rules, 1977

3. [ Number of document writers. [Substituted by Notification issued by Inspector of Registration, U.P., published in U.P. Gazette (Extraordinary), dated 16th August, 1978.]

- The Licensing Authority shall from time to time, fix the number of document writers for each Registration Office in the district, in consultation with the Sub-Registrar concerned but the number of such document writers shall not exceed 3 for every 1,000 documents presented for registration in the previous year in the office concerned. If at any time, the Licensing Authority finds that the number of document writers in any office is in excess of the number so fixed, it shall reduce their number by cancelling the licences of those who have come last :Provided that no fresh licence shall be issued under these rules to persons other than those specified in sub-rule (1) of Rule 18 till the number of such licensees falls below the limit prescribed above.]