Section 19 in Procedure for Registration of Moneylenders
19. Quarterly statement of moneylenders.
- The statement showing the number of moneylenders registered under the Central Provinces Moneylenders Act shall be submitted quarterly in the form below through the Deputy Commissioner of the district. Columns (4) and (6) of the statement should contain the information regarding the number of moneylenders and income respectively for the corresponding period of the preceding year. The column (8) of the statement regarding the number of (1) Prosecution and (2) cases compounded during the quarter under report will be filled in by the Deputy Commissioner.
