Section 4(1) in The U.P. Regulation Of Money-Lending Act, 1976
(1)The State Government may, by notification, appoint a Registrar General of Money-lending (hereinafter referred to as the Registrar General) who shall have jurisdiction throughout Uttar Pradesh and as many Registrars of Money-lending (hereinafter referred to as Registrars) or Deputy Registrars of money-lending (herein-after referred to as Deputy Registrars) and Assistant Registrars of Money-lending (hereinafter referred to as the Assistant Registrars as it thinks fit, each having jurisdiction over such area as may be specified.
