Section 12(1) in Maharashtra Money-Lending (Regulation) Act, 2014
(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 [fifty thousand rupees, whichever is less] [These words were substituted for the words 'rupees one hundred, whichever is more' by Mah. 23 of 2014, section 5.].
