Section 7 in The Rajasthan Money-Lenders Act, 1963
7. Inquiry into and disposal of application.
(1)[(a) On receipt of an application under section 6, the Assistant Registrar may, after making such enquiry as he deems fit, grant a licence in such form and subject to such conditions as may be prescribed and enter the name of such licence-holder in the register maintained by him under section 4] [Substituted, by Rajasthan Act No. 6 of 1993, w.e.f. 9-12-1993.].(b)If the application is in respect of more than one place of business in the area under the jurisdiction of the Registrar, a separate licence in respect of each such place shall be granted in the name of the applicant and the person responsible for the management of the business at such place.(2)If the application also contains a request for the grant of a licence to carry on the business of money-lending at any place within the State outside the jurisdiction of the [Assistant Registrar] [Substituted, by Rajasthan Act No. 6 of 1993, w.e.f. 9-12-1993.] who granted the licence in respect of the principal place of business of the money-lender, the [Assistant Registrar] [Substituted, by Rajasthan Act No. 6 of 1993, w.e.f. 9-12-1993.] shall forward copies of the application and of the licence granted to the [Assistant Registrar] [Substituted, by Rajasthan Act No. 6 of 1993, w.e.f. 9-12-1993. ] having jurisdiction, who may grant a licence on payment of the licence fee provided for in section 6 making any inquiry in respect of the application.
