Section 18 in M.P. Document Writers Licensing Rules, 1966
18. Of suspension or cancellation of licence.
(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 of the conditions of the licence;(b)failure to attend the Registration Offices continuously for a period exceeding one month without the prior permission of the Licensing Authority;(c)for being guilty of participation in any illegal transaction or unfair dealings by public servant in the Registration Department;(d)if the document writer indulges in practices which tend to encourage corruption in the office of the Registering Officer;(e)if the document writer charges remuneration for writing deeds in excess of what is laid down in the scale of fees prescribed in Rule 11;(f)any other act of misconduct on the part of document writer.(2)No order under sub-rule (1) shall be passed unless the document writer has been given an opportunity to t5e heard in his defence.
