Section 3 in The Punjab Registration of Money-Lenders Rules, 1939
3.
Application for registration shall bear the court fee prescribed in Article 1 (b) of Schedule II of the Court Fees Act, 1870, and shall be singed and verified by the applicant in the manner provided in Order VI, Rules 14 and 15 of the First Schedule to the Code of Civil Procedure for plaints in suits.
