Section 18(1) in The U.P. Document Writers Licensing Rules, 1977
(1)Notwithstanding anything to the contrary in these rules, grant of a licence or renewal of a licence to practise as a document writer to any person, who was holding such a licence on March 31, 1977, shall not be refused on the following grounds-(a)that he does not fulfil the qualifications prescribed in clauses (a), (b) and (d) of sub-rule (1) of Rule 5; or(b)that the number of document writers would thereby exceed the limits prescribed in Rule 3; or(c)that his licence has already been cancelled or suspended on the grounds mentioned in clause (a) or clause (b) above.
