Section 21 in Bihar Deed Writers Licensing Rules, 1996
21. Supervision and control.
- It will be the duty of the Sub-Registrar to see that the document writers attached to his office maintain the prescribed registers and receipt books in the proper manner and that no malpractices are adopted by any licensed document writer and licenced apprentices in anyway so as to harass the public. If he finds any such case of malpractices he will immediately report the matter to his District Registrar for necessary action.
