Section 6 in The Indian Registration (Punjab Amendment) Act, 1961
6. Amendment of Section 69 of Central Act 16 of 1908.
- In sub-section (1) of Section 69 of the principal Act, after clause (b), the following clause shall be inserted, namely :-"(bb) declaring what persons shall be permitted to act as document writers in the offices of registering officers, relating the issue of licences to such persons, the conduct of business by them, the scale of fees to be charged by them and determining the authority by which breaches of such rules shall be investigated and the penalties which may be imposed."
