Section 11 in The Punjab Registration of Money Lenders Rules, 1939
11. Fee for the grant/renewal of licences.
- [Section 13(2)(b)] - After making such inquiries as he thinks necessary, the Collector shall, if he finds that there is nothing to debar the grant or renewal of the licence, direct the applicant to deposit [within a period of one month] [Substituted by Punjab Government Notification No. 6163-J-41/54523, dated 21.10.1941.] in the Government treasury a sum representing the fee prescribed in rule 12.
