Section 7(1) in The Rajasthan Money-Lenders Act, 1963
(1)[(a) On receipt of an application under section 6, the Assistant Registrar may, after making such enquiry as he deems fit, grant a licence in such form and subject to such conditions as may be prescribed and enter the name of such licence-holder in the register maintained by him under section 4] [Substituted, by Rajasthan Act No. 6 of 1993, w.e.f. 9-12-1993.].(b)If the application is in respect of more than one place of business in the area under the jurisdiction of the Registrar, a separate licence in respect of each such place shall be granted in the name of the applicant and the person responsible for the management of the business at such place.
