Section 35 in Punjab Petition Writers (Revenue) Rules, 1982
35. Review.
- The Financial Commissioner, Revenue, Punjab, may at any time call for the record of any order passed by the Licensing Authority under these rules and pass such order as he deems fit in this behalf.Form 'A'(See Rule 8)Application form for LicenceToThe Collector,Subject : Application for the grant of a licence to practise as a petition-writerSir,As I want to practise as a petition-writer in your court/premises, I request that I may be granted a licence for the same in terms of the provisions of the Punjab Petition-Writers (Revenue) Rules, 1982. I fulfil the requisite qualification laid down for the petition-writers in the Punjab Petition-Writers (Revenue) Rules, 1982.My place of business shall be at ________________________Yours faithfully,Copies of the requisite certificates are enclosed :Form 'B'(See Rule 10)Form of Licence for A Petition-WriterIn the Court of ________________________Certified that _______________ son of _________________ resident of _________________________ has _______________ this day been licensed as a petition-writer of the __________________ and is hereby permitted to practise as such in the manner specified in the Punjab Petition-Writers (Revenue) Rules, 1982 and subject to the provisions of the said rules till the 31st day of December, 19 _____.Given under hand and the seal of this Court, this ______ay of _________ 19 ___CollectorForm 'C'(See Rule 12)Application form for Renewal of LicenceToThe Collector,Subject : Application for the renewal of licenceSir,The period of one year for the grant/renewal of my licence expires on ___________ I, therefore, request that my licence to practise as a petition-writer may kindly be renewed for another one year.I have deposited the requisite fee for renewal of licence in the State Bank of India on ___________ and a copy of the Challan is attached. I have paid the requisite fee for the renewal of licence by means of court fee/stamps (delete whichever is not applicable).Yours faithfullyName and Address ______________Licence No. __________________Date _____________Form 'D'(See Rule 18)Register of petition-writers to be maintained by the Collector of the district.Pages of Register ____________Register No. _____________Name of the petition-writer ______________Father's name ____________________Residence ______________________________________Date of grant of licence/renewal of licence ____________Authority granting licence _____________Note 1 : One or more pages to be set apart for each petition-writer.Note 2 : On the rest of page will be entered in chronological order -(i)the date of and authority for the grant of every shifting of place of business under rule 15 of the said rules;(ii)the date of and authority for every shifting of place of business under rule 15 of the said rules;(iii)the date of each annual inspection of licence under rule 24 of the said rules;(iv)the date and nature of every penalty imposed under section 106-A of the Punjab Tenancy Act, 1887;(v)the date and substance of every order passed under the said rules;(vi)a copy of every endorsement made on the licence; and(vii)date on which the name of the petition-writer was struck off due to the petition-writer having left the practice for over three years as provided under rule 30 of the said rulesForm 'E'(See Rule 20)Register to be maintained by every licensed petition-writer
