Section 10 in The Punjab Registration of Money Lenders Act, 1938
10. Further registration and licensing of money-lender after expiry of period of which licence was cancelled.
- A money-lender, may after the termination of he period of which his licence has been cancelled, apply for registration and for the grant of a licence, to the Collector, who shall, on his furnishing such particulars as may be prescribed, register his name on payment of a fee of Rs. 5; and shall grant him a licence for such period, in such form and subject to such conditions and on payment of such fees, as may be prescribed.
