Section 7(2) in The Rajasthan Money-Lenders Act, 1963
(2)If the application also contains a request for the grant of a licence to carry on the business of money-lending at any place within the State outside the jurisdiction of the [Assistant Registrar] [Substituted, by Rajasthan Act No. 6 of 1993, w.e.f. 9-12-1993.] who granted the licence in respect of the principal place of business of the money-lender, the [Assistant Registrar] [Substituted, by Rajasthan Act No. 6 of 1993, w.e.f. 9-12-1993.] shall forward copies of the application and of the licence granted to the [Assistant Registrar] [Substituted, by Rajasthan Act No. 6 of 1993, w.e.f. 9-12-1993. ] having jurisdiction, who may grant a licence on payment of the licence fee provided for in section 6 making any inquiry in respect of the application.
