Section 39(2) in The Bombay Money-Lenders Act, 1946
(2)In particular and without prejudice to the generality of the foregoing provision, such rules may provide for all or any of the following matters:-(a)the form of the register under section 4;(b)[ the form of the application for a licence, the further particulars to be included therein and the manner of payment of licence fee under section 6] [This clause was substituted for the original by Bombay 58 of 1948, Section 11(i).];(c)the form and conditions of the licence, [and the manner of payment of licence fee] [These words were substituted for the words 'the manner of payment of licence fee and the procedure for a summary enquiry' by Maharashtra 76 of 1975, section 19(a).] under section 7;[* * *] [Clause (ca) was deleted by Maharashtra 20 of 1977, Section 6.](cb)[ the manner of publishing a notice under sub-section (4) of section 13B for inviting claims to property pledged with a money-lender;] [Clause (cb) was inserted by Maharashtra 76 of 1975, Section 19(b).](d)the form of cashbook and ledger and the manner in which they should be maintained under sub-section (1), and the other particulars to be prescribed under sub-section (4) of section 18;(e)the form of the statement of accounts [and pass books] [These words were inserted by Bombay 57 of 1949, Section 8.] to be furnished [or delivered] [These words were inserted by Bombay 57 of 1949, Section 8.] and the date before which is to be furnished [or delivered] [These words were inserted by Bombay 57 of 1949, Section 8.] under sub-section (1), the fee to be paid under sub-section (2), and the sum of expenses to be paid under sub-section (3) of section 19;(ee)[ the rates at which and the manner in which fees may be recovered under section 19A;] [This clause was inserted by Bombay 58 of 1948, Section 11(ii).](f)the form of application and the fee to be paid under sub-section (1) of section 30;(g)any other matter which is or may be prescribed under this Act or any matter for which there is no provision or insufficient provision in this Act and for which provision is, in the opinion of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, necessary for giving effect to the provisions of this Act.
