Section 14 in Punjab Document Writers Licensing Rules, 1961
14. Conditions of licence.
- A document-writer -(a)shall maintain a register in Form "B" and shall on demand produce the same for inspection by the registering officer;(b)shall provide, at his own expense, with a seal on which shall be engraved in the rational language of the district where he carries on his business, his name and the year in which he was licensed;(c)shall write documents briefly, properly, plainly and legibly;(d)shall sign every document written by him, affix h is seal and enter therein the number which it bears in his register and also the fee charged for writing the same;(e)shall not dictate any document or cause a document written by any other person;(f)shall not write or cause to be written by any other document-writer any document which he knows to be unnecessary or fraudulent in nature;(g)shall be responsible to see that the document is written on a stamp paper of proper value and that the document is classified according to its substance;(h)shall not act as a recognised agent or witness in respect of the execution of any document written by him;(i)shall not charge fees in excess of those prescribed in these rules;(j)shall not engage himself in any other trade or business without the previous permission in writing of the Inspector-General of Registration;[and in the case of a document-writer who is also a petitioner writer, such permission shall not be granted without the prior approval of the High Court] [Added by G.S.R. 68, dated 20th February, 1969, published in Legislative Supplement, dated 17th July, 1970];(k)shall not change his place for which he holds the licence without the previous permission of the Inspector-General of Registration;(l)shall re-write free of charge the document written by him in an incomplete and defective manner and indemnify the party concerned for the loss suffered by it as a result of the document being re-written;(m)shall surrender to the Licensing Authority his licence if it is suspended or cancelled.(n)[ shall exhibit the table of fees prescribed in rule 13(1) conspicuously at the place, where he carries on the business of writing documents; [Clauses (n) need (o) added by Punjab Government notification No. R/3/192/IV/2234, dated 23rd October, 1964](o)shall maintain the printed receipt book [in form C] containing foils and counterfoils and give a receipt for the amount of fee received by him for writing any document.](p)[ shall furnish to the Licensing Authority or any Officer of the Registration Department specified in this behalf truly and correctly such information in relation to his practice as a document writer as may be required from him.] [Clause (p) added by ibid]
