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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(3) in Tamil Nadu Money-Lenders Rules, 1959

(3)The declaration to be obtained from the legal representative under subsection (3) of section 19 shall be in Form-G.Form A(See rule 3)Form of Application of a Money-Lenders LicenceThe Tahsildar,..........Taluk.The Independent Deputy Tahsildar,.............Sub-taluk
1 Name in full of the applicant.  
2 Address in full (any subsequent change shouldbe notified).  
3 Father's name.  
4 If the applicant is a native of State outsidethe State of Tamil Nadu -(i) full address in such State; and  
  (ii) a list of the properties owned in suchState.  
5 Is the applicant a registered firm ? If so, thename of the firm.  
6 If the applicant is the representative of anundivided Hindu family, state whether he is the manager, or thekarnavan or the yajaman of the family.  
7 If the applicant is a member of any otherassociation of individuals not required to be registered underthe Companies Act, 1956 (Central Act I of 1956), the name of theassociation and the applicants relation thereto.  
8 Address of shop or place of business in respectof which he applied for.  
9 If the applicant has more than one shop or placeof business, the address of each such shop or place of business.  
10 Has the applicant applied for a separate licencein respect of each shop or place of business mentioned againstitem 9 and, if so, with what result?  
11 Is the present application made for the grant ofa new licence or for the renewal of an old licence ?  
12 Has the applicant paid the prescribed fee forthe licence?  
The treasury receipt should be enclosed)Signature of the Applicant.I declare that the particulars stated above are correct to the best of my knowledge and belief.
Station:Date: Signature of the Applicant.
Form-B(See rule 4)Money-Lenders LicenceNo.......The Tahsildar,...............................Taluk............................................hereby authorise and empowers the Independent Deputy Tahsildar, ................ Sub-taluk, residing at..................................of............................to carry on the business of moneylender in premises No........................ in taluk from.................................... up to and until the 31st of March subject to the conditions stipulated below : -Conditions of Licence