Section 44(2) in The Karnataka Money-Lenders Act, 1961
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:—(a)the form of the register under section 4;(b)the form of the application for a licence, the further particulars to be included therein and the manner of payment of licence fee under section 6;(c)the form and conditions of the licence, and the procedure for a summary inquiry under section 7;(d)the form of cashbook and ledger and the manner in which they should be maintained under sub-section (1) of section 20 and the other particulars to be prescribed under sub-section (4) of that section;(e)the form of the statement of accounts and pass books to be furnished or delivered and the date before which it is to be furnished or delivered under sub-section (1), the fee to be paid under sub-section (2), and the sum of expenses to be paid under sub-section (3), of section 21;(f)the rates at which and the manner in which fees may be recovered under section 22;(g)the form of application and the fee to be paid under sub-section (1) of section 33;(h)the period within which appeals under this Act have to be filed and the fee payable in respect of such appeals;(i)any other matter which has to be or may be prescribed under this Act or any matter for which there is no provision or insufficient provision in this Act and for which provision is, in the opinion of the State Government, necessary for giving effect to the provisions of this Act.
