Section 11(4) in Punjab Document Writers Licensing Rules, 1961
(4)[ Any person who has ordinarily practised as a document-writer for seven years or more on the date of enforcement of these rules may apply to the Licensing Authority for issue of a licence giving true and correct particulars regarding his age, the period during which he was practised as such, and if he was previously in service, the period during which he has been so serving the Licensing Authority may, on being satisfied that the applicant is eligible for the grant of licence, issue him a licence after the applicant has deposited licence fee of rupees five] [Substituted by ibid].
