Section 37 in The Rajasthan Money-Lenders Act, 1963
37. Money-lenders to exhibit their names over shops.
- [(1)] [Renumbered by Rajasthan Act No 6 of 1993, w.e.f. 9-12-1993.] every money-lender shall always keep exhibited over his shop or place of business, in Hindi written in Devnagari script his name with the word 'money-lender' and the number of his licence.(2)[ If money-lender contravenes the provisions of sub-section (1), the licensing authority may, after giving reasonable opportunity of being heard, impose upon him a penalty which may extend to Rs.250/-and, if the penalty is not paid within the time fixed for the purpose, cancel the licence.] [Inserted by Rajasthan Act No 6 of 1993, w.e.f. 9-12-1993.]
