Section 11 in Procedure for Registration of Moneylenders
11. Grant of certificate for two years.
- If a certificate is granted for two years, the sub-registrar in such case should in column (6) of the register below the value of the court-fee stamps shown write "two years" which will mean the period of certificate and the Form No. III used for granting the certificate at the end of the certificate shall be added the words "for two years".
