Section 5 in The M.P. Goldsmith Rehabilitation (Loans) Rules, 1963
5. Procedure regulating grant of loans.
(1)Any goldsmith may submit to the Collector of the district within which he resides or intends to carry on his business or profession an application for loan under these rules in Form I supported by an affidavit stating the amount of loan desired and the purpose for which it is desired.(2)The Collector shall enter all such applications in a register datewise and scrutinise the applications. He shall cause enquiries to be made for the purposes of ascertaining the particulars in the application form.
