Section 4(1) in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972
(1)(a)Every application for a money-lender's licence shall be in writing and shall be made to such authority as may be prescribed.(b)Every such application shall be accompanied by such fee, not exceeding twenty-five rupees as the State Government may, from time to time by notification, determine.(c)The fee payable under clause (b) shall be paid in such manner as may be prescribed.(d)Where the licence applied for is refused, the fee paid under clause (b) shall be refunded in full and where the application for the licence is withdrawn by the applicant before the licence is actually granted, the fee paid less ten percent thereof shall be refunded.
