Section 5(1) in The Orissa Money-lenders' Act, 1939
(1)Any person may make an application to be registered as a money-lender. Every such application shall be in writing and shall state-(a)the name and address of the applicant;(b)the name and style under which he carried on or desires to carry on business as a money-lender;(c)the principal place of his business and the branches thereof, if any;(d)whether any certificate of registration previously granted to him under this Act has been cancelled; and(e)such other particulars as may be prescribed.
