Section 3 in Bihar Documents Writers' Licensing Rules, 1968
3. Prohibition of unlicensed persons.
- (i) No person who is not licensed under these rules shall engage himself in the profession of a document writer or apprentice to a document writer and documents drawn up and signed by a person who does not hold a licence under these rules shall not be accepted for registration by the registering Officers;Provided that no Advocate, Pleader or Mukhtear shall be required to take out a licence under these rules.(ii)Nothing in these rules prohibit an executant of a document to draw up a document to be presented for registration or to do any other act for himself for which a licensed document writer could have other wise been engaged.(iii)Provision of these rules shall not apply to a document executed by or on behalf of the Government or local authorities and other corporate bodies.
