Section 5(1) in Arunachal Pradesh Money Lending (Regulation) Act, 2018
(1)Every money-lender shall annually, before such date as may be prescribed, make an application in the prescribed form for the grant of licence to the Assistant Registrar of the area within the limits of which, the place where he carries on or intends to carry on the business of money-lending is situated. When he carries on or intends to carry on such business at more than one place, a separate application in respect of each such place shall be made to such Assistant Registrar. Such application shall contain the following particulars, namely:-(a)the true name in which such money-lender intends to carry on business and the true name of the person propose to be responsible for the management of the same;(b)if the application is by or on behalf of, -(i)an individual, the true name and address of such individual;(ii)an undivided Hindu family, the true names and addresses of the manager and the adult coparcener of such family;(iii)a company, the true names and addresses of the Directors, Managers or principal officer managing it;(iv)an unincorporated body of individuals, the true names and addresses of such individuals;(c)the area and the place or principal place of the business of money lending in the State;(d)the name of any other place in the State where the business of money lending is intended to be carried on;(e)whether the person singing the application has himself or any of the adult coparcener of an undivided Hindu family, or any Director, Manager or Principal officer of the company or any member of the unincorporated body on behalf of which such application has been made, as the case may be, has carried on the business of money-lending in the State in the year ending on the 31st day of March immediately preceding the date of application either individually, or in partnership, or jointly with any other coparcener or any other person and whether in the same name or any other name;(f)the total amount which such person intends to invest in the business of money-lending in the year for which the application has been made;(g)if the places at which the business of money-lending is to be carried on are more than one the true names of persons who shall be in the management of business at each such place.
