Section 4(1) in The Kerala Money-Lenders Act, 1958
(1)Every application for a money-lender's licence shall be in writing and shall be made to the licensing authority and in the manner prescribed under this Act:Provided that a person under the age of eighteen years or a lunatic as defined in section 3 (5) of the Indian Lunacy Act, 1912 (Central Act IV of 1912) shall be eligible to apply for a licence only through a guardian:Provided further that if any person acting as a guardian on behalf of a minor or a lunatic applies for, and obtains, a licence under this Act, such guardian shall be subject to all the provisions of this Act as if the licence has been granted to himself.
