Section 26 in The Haryana Relief of Agricultural Indebtedness Act, 1976
26. Amendment of Section 4 of Punjab Act 3 of 1938.
- Section 4 of the Punjab Registration of Money Lenders Act, 1938 (Punjab Act 3 of 1938), shall be renumbered as sub-section (1) of that section and after sub-section (1) as so renumbered, the following sub-sections shall be inserted, namely :-"(2) No money lender shall carry on the business of advancing loans unless he gets himself registered under sub-section (1).(3)Any money lender who contravenes the provisions of sub-section (2) shall be liable, on conviction, to a fine not exceeding one thousand rupees for the first offence and two thousand rupees for every subsequent offence."
