Section 80GG in The Registration (West Bengal Amendment) Act, 1986
80GG. Power to Inspector-General to make rules relating to copy-writers. - (1) The Inspector-General shall have power from time to time to make rules consistent with this Act, with prospective or retrospective effect, providing for the grant of licences to copy-writers, the revocation of such licences, the terms and conditions subject to which and the authority by which such licences shall be granted, and generally for all purposes connected with the copying of documents for registration.
(2)The rules so made shall be submitted to the State Government for approval, and, after they have been approved, they shall be published in the Official Gazette, and on publication shall have effect as if enacted in this Act.".
