8. Production and suspension. - (i) Every licensed Petition-writer shall, between the first and 31st day of August of each year, produce, or, if he ordinarily practices in a Subordinate Court, forward through that Court, his license for the inspection of the Court under which is it is held. A notice of such production, with the date, will be entered on the licence. If a Petition-writer fails to comply with this rule or pay the renewal fee referred to in Rule 6 above, his name will be posted in a conspicuous place of the Court-house of the highest Court in which he ordinarily practices, with an order that the operation of his licence is suspended, and that he will be liable to penalties if found practising while such order of suspension is in force.
(ii)When order of suspension may be withdrawn. - If the Petition-writer produces his licence for inspection at any time before the 31st day of August of the following year, the order of suspension may be withdrawn subject to a charge of rupees five:Provided that the charge shall not be made if it be shown to the satisfaction of the Court that the failure to produce the licence within the time appointed was due to unavoidable causes, and that the licence shall not be restored without the previous sanction of the High Court.
