Section 44(2) in The Bengal Money-Lenders Act, 1940
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for the following matters, namely:-(a)the conditions referred to in the proviso to section 3;(b)the control to be exercised by the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order. 1950.] Registrar over Registrars and Sub-Registrars and by a Registrar over Sub-Registrars;(bb)[ the manner of appointment and qualifications of Inspectors referred to in sub-section] [Clause (bb) Inserted by W.B. Act 21 of 1965.] (1) of section 6A, the powers and duties of such Inspectors and the control to be exercised over such Inspectors by the State Registrar, Registrars and Sub-Registrars;(c)the form in which registers under section 7 shall be maintained;(d)the form and manner in which an application for the grant of a licence shall be made, and the particulars to be therein contained;(e)the manner in which licence fees and penalties shall be paid;(f)the form of licences;(g)the form of, and the fee payable on, an application under subsection (2) of section 14;(h)the procedure to be followed by a Competent Court or by a Registrar in proceedings under section 16;(i)the form in which a Court shall send the substance of the order referred to in sub-section (5) of section 20, and the method of circulation of the same to other Registrars;(j)the form in which a money-lender shall maintain his cash book, ledger and receipt book;(k)the form of, and the particulars to be contained in, the statement to be delivered under sub-section (2) of section 24;(I)the form of the statements to be furnished under section 25 and the fee to be paid under the proviso to sub-section (3) of that section;(m)the form in which information shall be supplied to an assignee under clause (b) of sub-section (1) of section 28;(n)the form in which notice shall be given by the plaintiff to the defendant under sub-clause (ii) of clause (a) of sub-section (1) of section 34, and by the decree-holder to the judgment-debtor under sub-section (2) of that section;(o)the form of an application under section 38; and(p)the manner in which an application under section 39 shall be made.
