Section 14 in Punjab Petition Writers (Revenue) Rules, 1982
14. Conditions on which licence remains in force.
- A licence granted to a petition-writer under these rules authorises him to practise as a petition-writer, subject to these rules, according to its tenure and it continues in force until :(i)its operation is suspended or cancelled by an order made under rule 26 or the petition-writer enters the service of Government, Local Authority or of a legal practitioner; or(ii)the petition-writer is debarred from practising as petition writer.
