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[Cites 0, Cited by 3] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(2A) in The Kerala Money-Lenders Act, 1958

(2A)Every licensee specified in column (1) of the Table below shall, within such time and in such manner as may be prescribed, deposit in the Government Treasury in respect of each licence held by him, the amount specified in the corresponding entry in column (2) of the said Table, by way of security for the due observance of the conditions of the licence.Explanation. - For the removal of doubts, it is hereby declared that a moneylender whose principal place of business is situate outside the State of Kerala and who has within the State of Kerala a branch office or branch offices or a liaison office or any other office by whatever name called, of his principal place of business shall be liable to deposit the security under this sub-section in respect of such branch or each of the branches or liaison office or any other office, as the case may be.
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1. A licensee who lends less than one lakh rupeesin an year Five thousand rupees
2. A licensee who lends one lakh rupees or abovebut less than five lakh rupees in an year Ten thousand rupees
3. A licensee who lends five lakh rupees or abovebut less than ten lakh rupees in an year Fifty thousand rupees
4. A licensee who lends ten lakh rupees or above,but less than twenty-five lakh rupees in an year One lakh rupees
5. A licensee who lends twenty-five lakh rupees orabove, but less than fifty lakh rupees in an year One lakh and fifty thousand rupees
6. A licensee who lends fifty lakh rupees or above,in an year Two lakh rupees.