Section 26(1) in The U.P. Regulation Of Money-Lending Act, 1976
(1)Every money-lender carrying on the business of money-lending from before the commencement of this Act, shall submit to the Registrar, a statement in the prescribed form within a period of three months from the date of such commencement:[Provided that the Registrar may on an application by such moneylender, for sufficient cause condone the delay and accept the statement submitted within three months from the date of the commencement of the Uttar Pradesh Regulation of Money-Lending (Amendment) Act, 1978.] [Inserted by U.P. Act No. 1 of 1979.]
