Section 14A(1) in Punjab Document Writers Licensing Rules, 1961
(1)Notwithstanding anything contained in clause (b) of rule 4 or in rules 5, 6, 7, 8, 9, 10 and 11; the Inspector-General of Registration may on an application recommended by the Local Registrar grant to any Government employees serving in the aforesaid registration district, a licence to practise as a document writer in that district. No fee shall be charged for the grant or renewal of such a licence.
