Section 26 in Punjab Petition Writers (Revenue) Rules, 1982
26. Suspension or cancellation of licence.
- The licence of a petition- writer, who-(i)writes petitions contrary to these rules;(ii)incorporates objectionable matter in the petition;(iii)uses disrespectful, insulting or abusive language during the course of his business;(iv)is found to be incapable or inefficient of discharging the functions;(v)is declared insolvent by a competent court;(vi)is convicted of criminal offence involving moral turpitude;(vii)charges fees in excess of that specified in the Schedule appended to these rules;(viii)is found unfit to practise as a petition-writer by reason of his fraudulent or improper conduct; or(ix)does not comply with the directions given under these rules;shall, in addition to any penalty which may be imposed under these rules, be liable to be suspended or cancelled by the Licensing Authority.
