46A. [ Provisions regarding petition-writers. [Added by Punjab Act 4 of 1919, section 2 (6).]
- The High Court may from time to time make rules consistent with this Act and any other enactment for the time being in force :-(a)declaring what persons shall be permitted to act as petition-writers in the Courts subordinate thereto;(b)regulating the issue of licences to such persons, the conduct of business by them, and the scale of fees to be charged by them; and(c)determining the authority by which breaches of such rules shall be investigated and the penalties which may be imposed.]
