Section 33 in Punjab Courts Act - Rules Framed under Section 46-A
33. All orders passed to be endorsed on licence.
- Every order passed against a petition-writer (including any warning given in lieu of penalty) shall be recorded on the back of his licence by the Court under which he holds the licence. Every such order passed by any Court other than the Court under which the petition-writer holds his licence shall be communicated to such Court for being so recorded.
