Section 54(2) in Maharashtra Money-Lending (Regulation) Act, 2014
(2)In particular and without prejudice to the generality of the foregoing provisions, such rules may provide for all or any of the following matters :-(a)the form of the application for a licence, the further particulars to be included therein and the amount of and the manner for payment of licence fee under section 5 ;(b)the form and conditions of the licence under section 6 ;(c)the form of the register under section 7 ;(d)the manner of publishing a notice under sub-section
