Section 12(2) in The Himachal Pradesh, Registration of Money-Lenders' Act, 1976
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely: -(a)the place where a money-lender shall apply for registration for obtaining a licence, the district or districts in which a money-lender who operates in more than one district shall be required to register, and the area in which a licence shall be valid;(b)the scale of fees payable for the issue or renewal of a licence of a money-lender;(c)the form of a licence, and the conditions under which a licence shall be issued;(d)the particulars which a money-lender shall supply at the time of being registered; and(e)any other matter required to be prescribed by this Act.
