Section 6(4) in The Bombay Money Lenders Act, 1946
(4)[ The application shall be accompanied by a licence fee at the following rates:-(a)If the place at which the business of money- [Rs,10.] lending is to be carried on is not more than one.(b)If the business of money-lending is to be [Rs. 10.] [These letters and figures were substitute for the letters and figures 'Rs. 5' by Gujarat 44 of 1963, section 3 (i).] for the principal place of carried on at more than one place within the business and [Rs.4.] [These letters and figure were substituted for the letters and figure 'Rs. 2' by Gujarat 44 of 1963, section 3 (ii).] for the licence limits of the area of the Registrar. for each of the other places in the area:Provided that where an application is made after the expiry of the period prescribed by rules in respect of such application, it shall be accompanied by a licence fee at double the rates specified above.
