Section 2 in The U.P. Document Writers Licensing Rules, 1977
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Registration Act, 1908 (Act XVI of 1908);(b)"Document" means a document written for presentation to a registering officer and includes an application for copy, inspection, search, extension of period and issue of summons of warrants and an application under Section 73 or a memorandum of appeal under Section 72 of the Registration Act, 1908 or a draft of the said documents ;(c)"document writers" means a person practising as a writer of documents for remuneration or otherwise;(d)"licence" means a licence granted under these rules ;(e)"Licensing Authority" means the Registrar of the district in which the applicant desires to practise as a document writer;(f)"registering officer" includes both a Registrar and a Sub-Registrar appointed under the Act.
