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State of Punjab - Section
Section 23 in The Punjab Registration of Money Lenders Rules, 1939
23. Dismissal of appeal, grant of certificate for instituting suit.
- [Section 11] - When a certificate is granted by a Commissioner to a money- lender under sub-section (3) of section 11, it shall be in form F annexed to these rules.Form AApplication for registration of a Money-lender(Section 4 of the Punjab Registration of Money-lenders Act, 1938)In the office of the Collector of _________________| Tahsil _________________ | (Here give the name of the tahsil containing the town orvillage where the money-lender resides or has his principal placeof business) |
| Town _________________ | (Here give the name of the town or the village where themoney- lender resides or has his principal place of business) |
| (a) Name of the applicant, with parentage, caste, residence,and address in full. | |
| (b) In cases where the applicant is a firm, the names of allpersons constituting it, with parentage, caste, residence andaddress in full of each | |
| (c) In cases where the applicant is a firm : whether it is aHindu joint family firm or otherwise constituted, and whether ithas been registered under the Indian Partnership Act, 1932. | |
| (d) Name of style under which the applicant carries on hismoney-lending business. | |
| (e) Names of the districts within which the applicant has hisbusiness on the date of the application. | |
| (f) Names of the districts to which the applicant wishes infuture to extend his business. | |
| (g) Location of the applicant's principal place of business,with full particulars thereof and the name, parentage, caste andaddress of the person in charge. | |
| (h) Has the applicant any office at any other station ? Ifso, give complete particulars with the name, parentage, caste andaddress of the person in charge of each office. | |
| (i) What is the extent of the total business of the applicanton the date of application ? | |
| (j) For how long has the applicant carried on the business ofmoney-lending ? | |
| (k) Whether any application for registration had previouslybeen made by the applicant : or where the applicant is a firm, byany one or more of its members singly or jointly , inter se, orwith any other person under any name. If so, when, where andwith what result ? | |
| (l) (i) In case the applicant had previously been registeredand licensed, give full particulars of the licence. | |
| (ii) State whether any licence granted previously to theapplicant (or where the applicant is a firm, to any one or moreof its members singly or jointly , inter se, or with any otherperson) has been cancelled. If so, full particulars should begiven, including the name of the officer and terms of the ordercancelling the licence. | |
| (m) Whether money-lending is the sole business of theapplicant or whether he is engaged in any other business,profession or calling. | |
| Certified that all the facts set out in the application aretrue to my knowledge except paragraphs _____ which are true to mybelief being based on information supplied by ___ | |
| (Signature of the person making the verification with the dateand place of so doing) | (Signature of the applicant with date) |