Section 5 in The U.P. Regulation Of Money-Lending Act, 1976
5. Power to inspect account and other records. -
[The Registrar General, the Registrars, the Deputy Registrars and the Assistant Registrars shall be responsible for inspecting half yearly the accounts and other records of the business of money-lending carried on by any person and shall perform such other duties as may be prescribed.] [Substituted by U.P. Act No. 13 of 2008.]
