Section 12(1) in Arunachal Pradesh Money Lending (Regulation) Act, 2018
(1)An inspection fee shall, in addition to the licence fee leviable under section 5, be levied on a money-lender applying for a renewal of a licence at the rate of one per cent of the maximum capital utilized by him during the period of licence sought to be renewed or rupees five lakh whichever is less.
