Section 21(v) in M.P. Document Writers Licensing Rules, 1966
(v)The licensee shall instruct registrants to present document and pay fees themselves and the document writers should themselves also not pay fee to the Registering Officers not through friends or any other agency. He shall neither get an authorization from the registrant on the receipt issued by the Registering Officer for the return of the document either in his own name or in the name of any other Court or other agency.
