Section 11 in Bihar Deed Writers Licensing Rules, 1996
11. Transfer of licence
(1)During the continuance of his licence a document writer wished to practice as a document writer in a registration office other than that entered in his licence the Licensing Authority may, at his discretion allow the change and enter the fact in his licence.(2)If a licence is lost or destroyed, a duplicate may on adequate proof of such loss or destruction, be issued to the licence on payment of a fee of Rs. 10.00.
