(2)An application under sub-section (1) shall contain the following particulars, namely :-(a)if the application is by or on behalf of -(i)an individual, the name and address of such individual;(ii)a Hindu Undivided Family, the name and addresses of the manager and the adult co-parceners of such family;(iii)a company, the name and addresses of the directors, manager or principal officer managing it;(iv)an unincorporated body of individuals, the names and addresses of such individuals; and if such body is a firm, the names and addresses of all its partners;(b)the name in which the applicant intends to carry on the business of money-lending and the name of the person who shall be responsible for the management of the business;(c)the area in which he intends to carry on the business and the name of the place at which he intends to carry on the business in that area; and if he intends to carry on the business at more than one place in such area, the names of the principal place and other places at which he intends to carry on the business;(d)the name of any other place outside such area, if any, at which he intends to carry on the business;(e)whether the person signing the application himself, or any of the adult co-parceners of a Hindu Undivided Family or any director, manager or the principal officer of the company or any member of the unincorporated body or any partner of the firm on behalf of which such application has been made, as the case may be, has carried on the business of money-lending in the State in the year ending on the 31st day of March immediately preceding the date of the application either individually or in partnership, or jointly with any other coparcener or any other person and whether in the same name or in any other name;(f)the total amount of the capital along with its source which such person intends to invest in the business of money-lending in the year for which the application has been made;(g)if the places at which the business of money-lending is to be carried on are more than one, the names of persons who shall be in the management of the business at each such place;(h)such other particulars as may be prescribed.
