5. Registration of money-lenders and registration fee.
(1)Every moneylender shall get himself registered and unless he is so registered it shall not be lawful for him to act as such.(2)For the purpose of registration as a money-lender a person shall make an application in writing stating therein-(a)the name and address of the applicant;(b)the name and style under which he carries on or desires to carry on business as a money-lender;(c)the principal places of his business and the branches thereof, if any;(d)whether any certificate of registration previously granted to him under the Act has been cancelled; and(dd)[ In case of a company, it has obtained a Registration Certificate under Section 45-1 A(1) of Reserve Bank of India Act, 1934 and its photo copy have been attached with the application] [Inserted by. (Act 5 of 2007).].(e)such other particulars as may be prescribed.(3)(a)Every application made under sub-section (2) shall be accompanied with the prescribed registration fee, and shall be presented to the Anchal Adhikari within whose jurisdiction the principal place of business referred to in clause (c) of sub-section (2) is situated.(b)Any such application which is not accompanied with the prescribed registration fee or does not contain the particulars specified in sub-section (2) shall be summarily rejected.(4)The State Government may by rules prescribed for different classes of money lenders and for different areas a registration fee not exceeding twenty five rupees to be paid by an applicant for registration:Provided that the Government may by notification exempt any person or class of persons from the payment of the registration fee either generally or in any specified area.(5)On receipt of an application under clause (a) of sub-section (3) the Anchal Adhikari, shall, except where a certificate previously granted to the applicant has been cancelled under section 33 and the order of the cancellation is in force, grant a registration certificate in the prescribed from to the applicant.
