Section 5 in The Rajasthan Money-Lenders Act, 1963
5. Money-lenders not to carry on business of money-lending except for area under licence and except in accordance with terms of licence.
- Save as provided in section 49, no money-lender shall, after the expiration of six months from the date on which this Act brought into force, carry on, or continue to carry on, the business of money-lending except in the area for which he has been granted a licence and except in accordance with the terms and conditions of such licence.
