Section 9A(1) in The Bombay Money-Lenders Act, 1946
(1)An inspection fee shall, in addition to the licence fee leviable under section 6, be levied from a money-lender applying for a renewal of a licence [at the rate of one per cent, of the maximum capital] utilized by him during the period of the licence sought to be renewed [or [rupees five thousand] [These words were added by Maharashtra 20 of 1977, Section 4.], whichever is lesser.]
