Section 22 in Bihar Documents Writers' Licensing Rules, 1968
22. Writing charges.
(1)The District Registrar shall, for the registration offices under him, fix the rates of charges for writing documents for registration, application for search and copy, petition or other papers ruquired by law or rules to be filed before the Registering Officers. No licensed document-writer shall ask for, or accept fee in excess of the sanctioned rate:(2)Notwithstanding anything contained in sub-rule (1) the Inspector-General of Registration may fix rates of charges for writing documents for the registration offices of the State and after this has been done, the rates fixed by the District Registrar will cease to apply;(3)A table of the prescribed rates of charges shall be exhibited in Hindi, English, and other Languages commonly spoken in the district in conspicuous place outside the registration office;(4)Similar table shall also be exhibited by the licensed document-writer in a conspicuous place of his office. Every document-writer shall also exhibit his licence in his office or the place where he engages himself in the writing of documents.
