Section 5(1) in The Orissa Money-lenders' Rules, 1987
(1)An application for the registration as a moneylender shall, in addition to the particulars mentioned in Clauses (a) to (b) of Sub-section (1) of Section 5 of the Act, contain the following particulars and shall be submitted in Form II :(i)the date and number previous registration, if any;(ii)if any certificate of registration was on any previous occasion cancelled by the Collector, Sub-Divisional Officer or Tahasildar under Section 18, 18-A or 18-B the date of order of such cancellation and the period for which the certificate remains cancelled;(iii)if the applicant was on any previous occasion, disqualified from being registered as a money-lender under Section 18, 18-A, or 18-B of the Act, the date of the order of such disqualification and the period for which applicant was disqualified;(iv)the capital for which certificate is wanted;(v)area of operation;(vi)in the case or a firm the names and parentage of the existing owners and partners of the firm; and(vii)the language in which the records are to be maintained.
