Section 9A(1) in The Bombay Money Lenders Act, 1946
(1)An inspection fee shall, in addition to the licence fee leviable under section 6, be levied from a money-lender applying for a renewal of a licence [at the rate of one rupee per thousand rupees or part thereof, subject to a maximum of fifty one rupees, on the total amount advanced by him during the period of the licence sought to be renewed.]
