Section 31 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
31. License to professional typists.
- No professional typist should be allowed to work in the Revenue Court compound or in the compounds of the Civil and Revenue Courts, when these are one and not demarcated, unless he takes out a license from the Collector who will charge a reasonable fee for granting such license. The special Form of license for this purpose is given in Appendix A (9) .
