Section 16 in The U.P. Document Writers Licensing Rules, 1977
16. [ Cancellation of licence. [Substituted by Notification No. 2414/III-A-260, dated 24th February, 1981 published in U.P. Gazette (Extraordinary), dated 24th February, 1981.]
(1)The Licensing Authority may at any time suspend or cancel the licence of a document writer on any of the following grounds, namely :(a)breach of any of these rules or conditions of licence ;(b)failure to attend the registration office for a continuous period exceeding one month without the permission of the Licensing Authority or the Registering Officer;(c)for being guilty of participation in any illegal transaction or unfair dealings with public servants in the Registration Department;(d)for being found negligent or inefficient in his work or dishonest in his dealings with the public ;(e)for being convicted by a Court for an offence involving moral turpitude; and(f)for any other sufficient cause to be recorded in writing.(2)No order under sub-rule (1) shall be passed, unless the document writer has been given an opportunity of being heard in his defence.]
