Section 11C in The Chhattisgarh Moneylenders Act, 1934
11C. Registration fee.
(1)The person who makes an application under Section 11-B shall pay in the prescribed manner a registration foe at the rate of [1000 rupees] [Substituted '50 Rupees' by C.G. Act No. 7 of 2006 (w.e.f. 25.1.2006).] per annum [x x x] :Provided that the State Government may, by notification, exempt any class of persons from the payment of the registration fee either generally or for any specified area.(2)A registration certificate may, at the request of the applicant therefor, be granted for a period of [five years] [Substituted 'one year or two' by C.G. Act No. 7 of 2006 (w.e.f. 25.1.2006).].
