Section 4 in The Punjab Registration of Money-lender's Act, 1938
4. Registration of money-lenders.
(1)Every money-lender may apply for registration of his name at the office of the Collector of the District; and his name shall be registered on furnishing such particulars as may be prescribed and on payment of a fee of Rs. 5.(2)[ No money lender shall carry on the business of advancing loans unless he gets himself registered under sub-section (1).(Any money lender who contravenes the provisions of sub-section (2) shall be liable on conviction to a fine not exceeding one thousand rupees for the first offence and two thousand rupees for every subsequent offence.] [Amended by Haryana Act 18 of 1976.]
