Section 25 in Punjab Petition Writers (Revenue) Rules, 1982
25. Fee charges for writing petitions.
(1)No licensed petition-writer shall charge fees for writing petitions in excess of those shown in the Schedule appended to the rules.(2)A copy of the Schedule referred to in sub-rule (1) shall be exhibited at a conspicuous place at the headquarters of sub-district, every sub-division and district.(3)A copy of the said Schedule shall also be exhibited conspicuously be each petition-writer at the Place where he carries on his business.(4)The petition-writer shall issue a receipt for the amount of fee charged by him for writing the petition.
