Section 9 in Procedure for Registration of Moneylenders
9. Writing of register of moneylenders and preparation of indexes by whom to be done.
- The entries in the register of moneylenders should be legibly and carefully made. In ex-officio offices, there is no objection to the writing of the register of moneylenders and of the registration certificate and also to the preparation of indexes by a registration moharrir. In whole time offices the work of making entries in the register of moneylenders must, however, be done by the sub-registrar himself, leaving the work of preparation of alphabetical indexes to his moharrir, if any.
