Section 5(a) in Punjab Document Writers Licensing Rules, 1961
(a)the provisions of this rule shall not apply to a person who [has ordinarily practised] [Substituted for 'has been practising' by Punjab Government Notification No. R/3/192/IV/2243, dated 23rd October, 1964.] as a document-writer for seven years or more on the date of enforcement of these rules;
