Section 6 in Arunachal Pradesh Money Lending (Regulation) Act, 2018
6. Grant of licence and entry in register.
- On receipt of an application under section 5, the Assistant Registrar shall make necessary enquiry to satisfy himself about the bonafides and conduct of the applicant and shall forward the application together with his report, to the District Registrar. Subject to the provisions of this Act, the District Registrar may, after making such further inquiry, if any, as he deems fit, grant the applicant a licence in such form and subject to such conditions as may be prescribed, and direct the Assistant Registrar to enter the name of such application in the register maintained by him under section 7;Provided that, the District Registrar shall grant such licence in the Areas, after recommendation of the Gram Sabha and the Panchayat concerned, and where the area of licence extends to more than one Gram Sabha or Panchayat, then all the concerned Gram Sabhas or Panchayats within whose area of jurisdiction the moneylender carries or intends to carry on the business of money-lending:Provided further that, the decision taken by majority of the Gram Sabhas concerned by passing a resolution in any of the above matters shall be binding on the concerned Gram Sabha or Panchayats.Explanation. - For the purposes of this section, -(i)the expressions "Gram Sabha" , "Panchayat" and "Areas" shall have the meanings, respectively, assigned to them in the Arunachal Pradesh Panchayat Raj Act, 1997.
