Section 5 in Bihar Deed Writers Licensing Rules, 1996
5. Examination.
(1)The examination for "The Deed Writers Licence" shall be conducted by the Licensing Authority.The time and place of the examination and other details shall be notified by the licensing authority. The setting of question papers and its printing shall be done by the District Registrar.(2)The examination subject shall be with respect to sufficiency or stamp and Registration fee and law, relating conveyancing and drafting of documents in Hindi/ English or recognised regional language.(3)The Licensing Authority shall conduct an apprentice licensing test, at such time and in such manner, as he may determine from time to time, which shall be duly notified and the test shall relate to the transcription of documents.(4)An examination fee of Rs. 50.00 shall be paid before applicant for appearing at the documents writer licence written examination and Rs. 20.00 for appearing at apprenticeship licence examination.
