Section 49 in The Rajasthan Money-Lenders Act, 1963
49. Repeal.
- Upon the commencement of this Act, all corresponding laws in force in any part of the State shall stand repealed:Provided that such repeal shall not effect-(a)the previous operation of any Act so repealed or anything duly done or suffered thereunder: or(b)any right, privilege obligation or liability acquired, accrued or incurred under any Act so repealed; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against any Act so repealed; or(d)any investigation, legal proceedings or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid:(e)and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed:Provided further that, subject to the preceding proviso, anything done or any action taken (including rules, delegations and authorisations made, registers maintained, registration certificates and licences granted and notification issued under a provision of any Act so repealed shall, in so far as it is not inconsistent with any provision of this Act, be deemed to have been done or taken under the corresponding provision of this Act, and shall continue to be in force accordingly, unless and until altered, amended or superseded by anything done or any action taken under this Act.The Schedule(See section 8)Any offence punishable under any of the following sections of the Indian Penal Code, 1860 (Central Act XLV of 1860), namely:-Section 379 to 382, 384 to 389, 392 to 404, 406, 411 to 414, 417 to 424, 450 ( with intent to commit theft), 455, 457 (with intent to commit theft) 458 to 462, 465, 477 and 477A.Rajasthan Money Lenders Act, 1963(No. 1 of 1964)NotificationsSection 2[Dated 3-2-1986, Published in Rajasthan Government Gazette part 4-C (Extra), dated 13-2-1986. Page 381] - S.O.185 - In exercise of the powers conferred by sub-clause (iii) of clause (10) of section 2 of the Rajasthan Money Lenders (Amendment) Ordinance, 1985 (Ordinance no. 13 of 1985), the State Government, hereby exempts the Housing Development Finance Corporation Limited a Company incorporated under Indian Companies Act, 1956 (1 of 1956) from the provisions of this Act.[Dated 22-4-1991, Published in Rajasthan Government Gazette part 4-C (Extra), dated 29-4-1991, Page 61] - S.O.60 - In exercise of the powers conferred by sub-clause (iii) of clause (10) of section 2 of the Rajasthan Money Lenders Act, 1963 (1 of 1964), the State Government, hereby exempts the Ken Fin Homes Limited a Company incorporated under Indian Companies Act, 1956 (1 of 1956) from the provisions of this Act-Translated from Hindi.[Dated 30-10-1992, Published in Rajasthan Government Gazette part 4-C, dated 17-12-1992. Page 372] - S.O.193 - In exercise of the powers conferred by sub-clause (iii) of clause (10) of section 2 of the Rajasthan Money Lenders Act, 1963 (1 of 1964), the State Government, on being satisfied that it is necessary so to do in public interest hereby exempts the Rajasthan State Industrial Development and Investment Corporation Limited, Jaipur, a Company registered under the Companies Act, 1956 (1 of 1956) from the provisions of the above Act, in respect of all loans advanced or to be advanced.Section 3[Dated 25-8-1965, Published in Rajasthan Government Gazette part 4-C (Extra), dated 1-9-1965] - In exercise of the powers conferred by section 3 of the Rajasthan Money Lenders Act, 1963 (No. 1 of 1964), the State Government hereby appoints the Registrar Co-operative Societies to be the Registrar General of Money-lenders for the whole of the State of Rajasthan and appoints Deputy Registrars and Assistant Registrars, Co-operative Societies, for the areas within their respective jurisdiction to be the Deputy Registrars and Assistant Registrars of Money-lenders respectively, for the purposes of the said Act.This notification shall have effect on and from the 1st day of October, 1965.Note:- Subsequent to this notification the State Government has appointed different persons as Registrar General, Registrars and Assistant Registrar from time to time not only by virtue of such persons holding some office but even by name.[Dated 26-8-1976] - The State Government appointed all Additional Collectors to be Registrar of Money-lenders in their respective jurisdiction.[Dated 20-9-1975] - The State Government appointed all Sub-Divisional Officers to be Assistant Registrars of Money-lenders for the areas of their respective jurisdiction.[Dated 23-7-1984, Published in Rajpatra Part 1(Ka) (Extra), dated 26-7-1984, page 37] - The State Government appointed Smt. Krishna Bhatnagar, Member Rajasthan Revenue Board to be the Registrar General of Money-lenders for the whole State of Rajasthan.Section 11[Dated 19-2-1975, Published in Rajasthan Government Gazette part 4-C (Extra), dated 20-2-1975, page 233] - S.O.233 - In supersession of Notification dated 1-10-1965, the State Government has fixed the maximum rate of simple interest for any class of business of money-lending in respect of secured and unsecured loans to be 11% and 14% annually respectively.
