Section 9(1) in Bihar Deed Writers Licensing Rules, 1996
(1)The following shall be the conditions of the document writers licence:-(a)that the licencee shall abide by the Rules relating to the licensing of document writers;(b)that he shall maintain the registers, receipt books and other records prescribed by these rules to be maintained or required to be maintained by the Licensing Authority from time to time or by the Inspector-General of Registration;(c)that he shall not demand or receive any sum from parties in the name of any person connected with the registration office;(d)that he shall render true and correct account of the money that he receives from his employer;(e)that he shall write or cause to be written documents legibly and in accordance with the instructions that may be issued from time to time by the licensing authority or the Inspector-General of Registration;(f)that he shall instruct the parties or the duly authorised agents or persons having powers of attorney to pay the fees in person direct to the Registering Officers and not through any other agency;(g)that he shall write or cause to be written document carefully, properly and in clean and unambiguous terms;(h)that he shall obey any direction that may from time to time be issued by the Licensing Authority or the Inspector-General of Registration regarding the preparation and the transcription of documents or copies for Registration;(i)that he shall sign his name on every document written by him or caused to be written by the apprentice attached to him and shall enter therein his name, licence number and serial number of document given in the register to be maintained by him under these Rules and the fees charged by him.
