Section 6(4) in The Karnataka Money-Lenders Act, 1961
(4)The application shall be accompanied by a licence fee at the following rates:—(a)if the place at which the business of money-lending is to be carried on not more than one.......... is five thousand rupees;(b)if the business of money-lending is to be carried on at more than one place within the limits of the area of the Registrar.......... five thousand rupees for the principal place of business and rupees two thousand five hundred for each of the other places in the area:Provided that where an application is made after the expiry of the period prescribed by rules in respect of such application, it shall be accompanied by a licence fee at double the rates specified above.
