(1)Every money-lender shall annually, before such date as may be prescribed, make an application in the prescribed form for the grant of licence to the Assistant Registrar of the area within the limits of whose Jurisdiction the place where he carries on or intends to carry on the business of money-lending is situated. When he carries on or intends to carry on such business at more than one place, a separate application in respect of each such place shall be made to such Assistant Registrar. Such application shall contain the following particulars, namely:-(i)the true name/s of the place/places in which such money-lender intends to carry on business and the true name/s of the person/s proposed to be responsible for the management of the business;(ii)if the application is by or on behalf of -(a)an individual, the true name and address of such individual,(b)an undivided Hindu family, the true name and address of the manager and the adult coparceners of such family;(c)a company, the true names and the addresses of the directors, manager or principal officer managing it;(d)an unincorporated body of individuals, the true names and addresses of such individuals;(iii)the area and the place or principal place of the business of money-lending in the State;(iv)the name of any other place in the State where the business of money-lending is carried on or intended to be carried on;(v)whether the person signing the application has himself or any of the adult coparcener 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 money-lending 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;(vi)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;(vii)if the places at which the business of money-lending is to be carried on are more than one, the true names of persons who shall be in the management of the business at each such place.(2)The application shall be in writing and shall be signed as follows and accompanied by a fee of Rs. 500/- towards processing charges.-(a)(i)if the application is made by an individual, by the individual;(ii)if the application is made on behalf of an undivided Hindu family, by the manager of such family;(iii)if the application is made by a company or unincorporated body, by the managing director or any other person having control of its principal place of business in the territory of India or of its place of business in the area in which it intends to carry on the business; or(b)by an agent authorised in this behalf by a power of attorney by the individual money-lender himself, or the family, or the company or the unincorporated body, as the case may be.(3)The application shall also contain such other particulars as may be prescribed.(4)Every application shall be accompanied by a licence fee of ten thousand rupees:Provided that, where an application is made after the expiry of the period prescribed, it shall be accompanied by a licence fee of twenty thousand rupees.(5)The fee payable under this section shall be paid in the manner prescribed and shall not be refunded, notwithstanding the fact that the application is withdrawn.
