Section 11(1) in Punjab Document Writers Licensing Rules, 1961
(1)The Licensing Authority, shall, on receipt of the merit list under rule 10, send an intimation to such candidates who are eligible to obtain licences in the order of merit keeping in view the number of document-writer to be licensed for that district and shall require them to deposit a licence fee of [rupees five] [Substituted for 'rupees twenty' by Punjab Government notification No. R/3/192/IV/2234, dated 23rd October, 1964] each within a month of the receipt of such intimation.
