(1)No factor shall commence or carry on the factoring business unless it obtains a certificate of registration from the Reserve Bank to commence or carry on the factoring business under this Act.(2)Every factor shall make an application for registration to the Reserve Bank in such form and manner as it may specify:(a)if its financial assets in the factoring business are more than fifty per cent. of its total assets or such per cent. as may be stipulated by the Reserve Bank; and(b)if its income from factoring business is more than fifty per cent. of the gross income or such per cent. as may be stipulated by the Reserve Bank.(3)Every applicant for grant of a certificate of a registration as a factor shall comply, for the purpose of registration, with all the requirements to be fulfilled by an applicant for grant of certificate of registration as non-banking financial company under the Reserve Bank: of India Act, 1934 (2 of 1934) and all the provisions of that Act, so far as they relate to the registration of non-banking financial companies shall (except those provided for under this Act) mutatis mutandis apply.(4)The Reserve Bank may grant the certificate of registration in such manner as may be specified by regulations.(5)Save as otherwise provided in this Act, every factor including factors not subject. to requirement of registration under section 5, shall be governed by the Reserve Bank of India Act, 1934(2 of 1934), the rules and regulations made thereunder and the directions or guidelines issued by the Reserve Bank, from time to time.
