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NCT Delhi - Section
Section 12 in The Punjab Registration of Money-Lenders Rules, 1939
12.
| (a) | For the grant of licence for the district in which themoney-lender is first registered,- | |
| (i) | if the application is submitted within one month from the dateof registration of his name | Five rupees a year. |
| (ii) | if the application is submitted there after | Seven rupees a year. |
| (b) | For the renewal of licence for the district in which themoney-lender is first registered. | Three rupees a year. |
| (c) | For the grant or renewal of licence subject to for every otherdistrict to of the licence may be extended. | Two rupees a year which validity a maximum of fifteen rupees ayear (including the initial fee) for the whole State.) |