Section 9 in The Punjab Registration of Money Lenders Rules, 1939
9. Renewal of licences.
- [Section 5] - (1) Applications for the grant of renewal of licences shall be made to the Collector mentioned in rule 2 in form C annexed.(2)The provisions of rule 3 above in regard to verification and to the payment of court fee shall be equally applicable to applications for the grant or renewal of licences under the preceding sub-rule.(3)In the case of a firm any adult member, or the guardian of a minor member, may make an application for a licence on behalf of the firm.
