9A. [ Levy of Inspection fee. [Section 9A was inserted by Bombay 50 of 1959, section 4 (h).]
(1)An inspection fee shall, in addition to the licence fee leviable under section 6, be levied from a money-lender applying for a renewal of a licence [at the rate of one rupee per thousand rupees or part thereof, subject to a maximum of fifty one rupees, on the total amount advanced by him during the period of the licence sought to be renewed.](2)In default, of payment of an inspection fee leviable under sub-section (1), it shall be recoverable from the defaulter in the same manner as an arrear of land revenue.[* * * *] [Explanation to 9A was deleted by Gujarat 44 of 1963, section 5 (ii).]
