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State of Punjab - Section
Section 12 in The Punjab Registration of Money Lenders Rules, 1939
12. [ Scale of fees. [Substituted by Punjab Government Notification No. 6163-J-41/54523, dated 21.10.1941.]
- [Section 13(2)(b)] - (1) The fees for grant or renewal of licences shall be as under :-(a)For the grant of licence for the district in which the money-lender is first registered-| (i) if the application is submitted within one month from thedate of registration of his name | Five rupees a year. |
| (ii) if the application is submitted thereafter. | Seven rupees a year. |
| (b) For the renewal of licence for the district in which themoney-lender is first registered. | Three rupees a year. |
| (c) For the grant[or renewal of] [Substituted for the word 'of ' by Punjab Government Notification No. 6370-J-41/57790, dated 5.11.1941.]licence for every otherdistrict to which validity of the licence may be extended. | Two rupees a year subject to a maximum of fifteen rupees ayear (including the initial fee) for the whole[State] [Substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] |