9A. [ Levy of inspection fee. [Section 9A was inserted by Bombay 50 of 1959, Section 4(h)]
(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.](2)In default of payment of an inspection fee leviable under sub-section (1), it shall be recoverable from the defaulter in the same manner as an arrear of land revenue.Explanation. - For the purposes of this section, "maximum capital" means the highest total amount of the capital sum which may remain invested in the money-lending business on any day during the period of a licence.]
