Section 13 in The Punjab Registration of Money Lenders Rules, 1939
13. Grant of licence.
- [Section 5]. - (1) After the applicant has deposited the prescribed fee in the Government treasury and has produced the treasury receipt therefor, the Collector shall issue a licence in form D annexed.(2)[ If the applicant does not deposit the fee within the prescribed period his application shall be consigned to the General Record Room and he shall submit a fresh application for the grant of a licence.] [Added by Punjab Government Notification No. 6163-J-41/54523, dated 21.10.1941.]
