Section 9(2) in Bihar Deed Writers Licensing Rules, 1996
(2)The following shall be the conditions of an apprentice licence ; -(a)An apprentice shall write documents legibly, correctly and neatly;(b)he shall not act as tout;(c)he shall not receive any money or fees direct from the parties;(d)he shall be attached to only one of the licensed document writers;(e)he shall attend the office of the document writer to which he is attached and shall carry out such duties in respect of transcribing deed as may be given to him;(f)he shall be remunerated by the document writer in respect of the documents which he transcribes at the direction or directions of the licensed documents writer;(g)he shall attest the document in the following manner after the attestation of the document by the document writer to whom he is attached:-"Signed by................(full name and signature), apprentice licence No..............of the district of...........sub-registration office.Note:- In case the deed transcribed by the document writer himself, no attestation by the apprentice shall be necessary.
