Section 6(1) in The Karnataka Money-Lenders Act, 1961
(1)Every money-lender shall before such date as may be prescribed make an application in the prescribed form for the grant of a licence to the Assistant Registrar of the area within the limits of which the place where he intends to carry on the business of money-lending, or if he intends to carry on such business at more than one place in the area, the principal place of such business, is situated. Such application shall contain the following particulars, namely:—(a)the name in which such money-lender intends to carry on business and the name of the person proposed to be responsible for the management of the business;(b)if the application is by or on behalf of,-(i)an individual, the name and address of such individual(ii)an undivided Hindu family, the names and addresses of the manager or the karnavan or the yajaman and the adult coparceners of such family;(iii)a company, the names and addresses of the directors, and of the manager or principal officer managing it;(iv)an unincorporated body of individuals, the names and addresses of such individuals;(c)the area and the place or principal place of the business of money-lending in the State;(d)the name of any other place in the State where the business of money-lending is carried on or intended to be carried on;(e)whether the person signing the application has himself or any of the adult coparceners of an undivided Hindu family, or any director, manager or principal officer of the company or any member of the unincorporated body on behalf of which such application has been made, as the case may be, has carried on the business of moneylending in the State in the year ending on the 31st day of March immediately preceding the date of the application either individually, or in partnership, or jointly with any other coparcener or any other person and whether in the same or any other name;(f)the total amount of the capital which such person intends to invest in the business of money-lending in the year for which the application has been made;(g)if the places at which the business of money-lending is to be carried on are more than one, the names of persons who shall be in the management of the business at each such place.
