- [(1)] [Section 7 was renumbered as 7(1), by Bombay 58 of 1948, Section 4(1).] On the receipt of an application under section 6 [* * *] [The words 'and after making a summary enquiry in accordance with the prescribed procedure' were deleted by Maharashtra 76 of 1975, Section 4(a)(1).] the Assistant Registrar shall forward the application, together with his report, to the Registrar. [Subject to the provision to this Act, the Registrar may] [These words were substituted for the words 'The Registrar may', by Maharashtra 76 of 1975, Section 4(a)(ii).] after making such further inquiry, if any, as he deems fit, grant the applicant a licence in such form and subject to such conditions as may be prescribed, [* *] [The words 'on payment in the prescribed manner of licence fee of Rs. 5' were deleted by Bombay 58 of 1948, Section 4(1).] and direct the Assistant Registrar to enter the name of such applicant in the register maintained by him under section 4.[Provided that, the Registrar shall grant such licence in the Scheduled Areas after consultation with the Gram Sabha and the Panchayat concerned, and where the area of the licence extend to more than one Gram Sabha or Panchayat then the all the concerned Gram Sabha and the Panchayat Samiti, within whose area of jurisdiction the money-lender carries on or intends to carry on, the business of money-lending:Provided that the decision taken by majority of the Gram Sabhas concerned by passing a resolution in any of the above matters shall be binding on the concerned Panchayat Samiti.] [Provisos added by Maharashtra 46 of 1997, Section 10 (w.e.f. 29.12.1997)]Explanation. - For the purpose of these provisions,-(i)the expression "Gram Sabha", "Panchayat" and "Scheduled Areas" shall have the meanings, respectively, assigned to them in the Bombay Village Panchayat Act, 1958;(ii)the expression "Panchayat Samiti" shall have the meaning, assigned to it in the Maharashtra Zilla Parishads and the Panchayat Samitis Act, 1961.[* * *] [The words beginning with 'If the application' and ending with 'business at such place' were deleted by Maharashtra 76 of 1975, Section 4(1).][* * *] [Sub-section (2) was deleted by Maharashtra 76 of 1975, Section 4(b).]
