Section 13 in The Jammu and Kashmir Money Lenders and Accredited Loan Providers Act, 2010
13. Registration of accredited loan providers.
(1)Any person or institution intending to engage himself or itself as an accredited loan provider shall apply to the registering authority constituted under section 3 of this Act for registration to carry on the business as an accredited loan provider:Provided that only such person who have the necessary educational qualification or knowledge of agriculture and rural economy, knowledge of maintenance of books of accounts and such other conditions as may be specified in the order issued by the Government in this behalf shall be eligible to become accredited loan providers.(2)No such application by an accredited loan provider shall be entertained by the registering authority unless such application is countersigned by an institutional creditor having credit link with the accredited loan provider.(3)No accredited loan provider shall commence or carry on the business of providing loan without obtaining a registration under the provisions of this Chapter.(4)Even registration granted by the registering authority shall be in such form as may be prescribed.(5)Every registering authority shall maintain for the area under its jurisdiction the registers of all accredited loan providers having valid registration in such form as may be prescribed.(6)The registers maintained under sub-section (5) shall be published in such manner and at such periodic intervals as may be prescribed.
