Section 7 in The U.P. Regulation Of Money-Lending Act, 1976
7. Certificate of Registration. -
(1)Any person carrying on the business of money-lending on the date of commencement of this Act wishing to carry on such business after such commencement [or any person wishing to commence such business after the said date] [Inserted by U.P. Act No. 1 of 1979 and shall be deemed always to have been inserted.] in any part of Uttar Pradesh may apply to the Registrar within the local limits of whose jurisdiction he has his principal place of such business, and where his principal place of business is situated outside Uttar Pradesh, to any Registrar within the local limits of whose jurisdiction he carries on or proposes to carry on his business, for registration as a money-lender under this Act:Provided that any person carrying on the said business from before the commencement of this Act may apply for registration under this Act within three months [from the date of commencement of the U.P. Regulation of Money-Lending (Amendment) Act, 1978] [Substituted by U.P. Act No. 1 of 1979 and shall be deemed always to have been substituted.](2)The application shall be in such form and shall contain such particulars and shall be accompanied by a deposit of such fee, which shall be paid in such manner as may be prescribed.(3)The Registrar shall after satisfying himself that the application is in conformity with the requirement of sub-section (2) and that the applicant is not a person against whom an order under Section 16 or sub-section (2) of Section 22 is for the time being in force, enter his name and other particulars in the register of money-lenders referred to in Section 6, and grant him a certificate of registration [in the prescribed form within 60 days from the date of receipt of the application] [Substituted by Section 3 of U.P. Act No. 27 of 2006.](3a)[ Where the Registrar is not satisfied under sub-section (3) he may reject an application for the reasons to be recorded and shall inform the applicant within the period specified in the said sub-section along with the reasons on account of which the application has been rejected.] [Inserted by Section 3 of U.P. Act No. 27 of 2006.](4)Such certificates shall be valid throughout Uttar Pradesh and shall, unless cancelled or suspended earlier under this Act, remain in force for a period of [three years] [Substituted by U.P. Act No. 13 of 2008 for the words 'ten years'.] from the date to its commencement, and the moneylender shall, on payment of such fee as may be prescribed, be entitled to renewal his certificate, unless the Registrar, for sufficient cause, refuses to renew the certificate:Provided that no order refusing to renew a certificate shall be passed except after giving to the money-lender an opportunity of showing cause.
