Section 7(1) in The U.P. Regulation Of Money-Lending Act, 1976
(1)Any person carrying on the business of money-lending on the date of commencement of this Act wishing to carry on such business after such commencement [or any person wishing to commence such business after the said date] [Inserted by U.P. Act No. 1 of 1979 and shall be deemed always to have been inserted.] in any part of Uttar Pradesh may apply to the Registrar within the local limits of whose jurisdiction he has his principal place of such business, and where his principal place of business is situated outside Uttar Pradesh, to any Registrar within the local limits of whose jurisdiction he carries on or proposes to carry on his business, for registration as a money-lender under this Act:Provided that any person carrying on the said business from before the commencement of this Act may apply for registration under this Act within three months [from the date of commencement of the U.P. Regulation of Money-Lending (Amendment) Act, 1978] [Substituted by U.P. Act No. 1 of 1979 and shall be deemed always to have been substituted.]
