Section 22(3) in The Rajasthan Money-Lenders Act, 1963
(3)Notwithstanding anything contained in sub-clause (ii) of clause (a) of sub-section (2), the State Government may, by order in writing, permit such class of money-lenders as may be specified in the order to deliver or cause to be delivered to the Assistant Registrar a statement containing the particulars referred to in sub-clause (i) of clause (a) of sub-section (2) in respect of all loans, made during every such period as may be specified in the order, and upon the issue of such order a money- lender electing to deliver a periodical statement as provided in this sub-section shall deliver or cause to be delivered the same within a period of thirty days from the date of expiry of the aforesaid period.
