5. Registration of money-lenders and registration fee.
(1)Any person may make an application to be registered as a money-lender. Every such application shall be in writing and shall state-(a)the name and address of the applicant;(b)the name and style under which he carried on or desires to carry on business as a money-lender;(c)the principal place of his business and the branches thereof, if any;(d)whether any certificate of registration previously granted to him under this Act has been cancelled; and(e)such other particulars as may be prescribed.(2)(a)Every application made under Sub-section (1) shall be accompanied by the prescribed registration fee and shall be presented to the Sub-Registrar within whose jurisdiction the principal place of business referred to in Clause (c) of Sub-section (1) is situate.(b)Any such application, which is not accompanied by the prescribed registration fee or does not contain the particulars specified in Sub-section (1), shall be summarily rejected.(3)The State Government may by rules prescribe for different classes of money-lenders and for different areas a registration fee to be paid by an applicant for registration :Provided that the State Government may, by notification exempt any person or class of persons from the payment of the registration fee either generally or in any specified area.(4)On receipt of an application under Clause (a) of Sub-section (2) the Sub-Registrar shall, except where a certificate previously granted to the applicant has been cancelled under this Act and the order of cancellation is in force or, as the case may be, the period for which the applicant has been disqualified to be registered as a money-lender has not expired, grant a registration certificate in the prescribed form to the applicant.
