Section 523(1) in Bharatiya Nagarik Suraksha Sanhita, 2023
(1)Every High Court may, with the previous approval of the State Government, make rules-(a) as to the persons who may be permitted to act as petition-writers in the Criminal Courts subordinate to it;(b) regulating the issue of licences to such persons, the conduct of business by them, and the scale of fees to be charged by them;(c) providing a penalty for a contravention of any of the rules so made and determining the authority by which such contravention may be investigated and the penalties imposed;(d) any other matter which is required to be, or may be, provided by rules made by the State Government.
