Section 4(2) in The Kerala Money-Lenders Act, 1958
(2)Every licence shall be granted in such form as may be prescribed and shall be subject to the following conditions and to such other conditions as may be prescribed, namely:-(i)payment of a licence fee of ["six thousand rupees"] ;(ii)payment of security as provided in sub-section (2A).(iii)that deposits shall be accepted only in accordance with the provisions of the Reserve Bank of India Act, 1934 (Central Act 2 of 1934), and at such rates of interest not exceeding the rates fixed by the Reserve bank of India under the Non-banking Financial Companies (Reserve Bank) Directions, 1977.
