Section 6(1) in The Bombay Money Lenders Act, 1946
(1)Every money-lender shall annually before such date as may be prescribed make an application in the prescribed form for the grant of a licence to the Assistant Registrar of the area [within the limits of which the place, where he intends to carry in the business of money-lending or if he intends to carry on such business at more than one place in the area, the principal place of such business is situated] [This portion was substitute for the words 'within the limits of which he intends to carry on the business of money-lending' by Bombay 58 of 1948, section 3 (i).]. Such application shall contain the following particulars, namely.-(a)the name in which such money-lender intends to carry on business and the name of the person proposed to be responsible for the management of the business;(b)if the application is by or on behalf of-(i)an individual, the name and address of such individual,(ii)an undivided Hindu family, the names and addresses of the manager and the adult co-parceners of such family;(iii)[a company] [These words substituted for the words 'a bank or Company' by Bombay 13 of 1951, section 3(1) (a).], the names and addresses of the directors, manager or principal officer managing it;(iv)an unincorporated body of individuals, the names and addresses of such individuals;(c)the area and the place or principal place of the business of money-lending in the [State] [This word was substituted for the word 'Province' by the Adaptation of Laws Order, 1950.];(d)the name of any other place in the [State] [This word was substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] where the business of money-lending is carried on or intended to be carried on;(e)whether the person signing the application has himself or any of the adult co-parceners of an undivided Hindu family, or any director, manager or principal officer of the [[* * * company] [These words were substituted for the original, by Bombay 58 of 1948, section 3 (1)(b) and (c).] 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] [This word was substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] in the year ending on the 31st day of March immediatly preceding the date of the application either individually, or in partnership, or jointly with any other co-parcener or any other person and whether in the same or any other name;(f)the total amount of the capital 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 names of person who shall be in the management of the business at each such place.] [New clause (g) was inserted by Bombay 58 of 1948, section 3 (i) (a).]
