Section 12 in Maharashtra Money-Lending (Regulation) Act, 2014
12. Levy of inspection fee.
(1)An inspection fee shall, in addition to the licence fee leviable under section 5, be levied on 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 licence sought to be renewed or [fifty thousand rupees, whichever is less] [These words were substituted for the words 'rupees one hundred, whichever is more' by Mah. 23 of 2014, section 5.].(2)An application for renewal of a licence shall not be allowed unless the inspection fees under sub-section (1) is paid.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 licence.
