Section 13 in The Punjab Registration of Money Lenders Act, 1938
13.
(1)Subject to the previous publication the State Government may make rules, for carrying into effect the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing powers, such rules may specify-(a)the place where a money-lender shall apply for registration for obtaining a licence, the district or districts in which a money-lender who operates in more than one district shall be required to register, and the area in which a licence shall be valid;(b)the scale of fees payable for the issue or renewal of a licence of a money-lender.(c)the form of a licence; and the conditions under which a licence shall be issued; and ;(d)the particulars which a money-lender shall supply at the time of being registered.
