Rajasthan Money-Lenders Rules, 1965

The Rajasthan Money-Lenders Rules, 1965

Published vide Notification No. F.23 (2) Rev D/54, dated 1-9-65, published, in Rajasthan Gazette Part 4-C (Extra-ordinary), dated 1-9-65

RJ676

LEGISLATIVE HISTORY 6

 

As amended subsequently by Rajasthan Notification as under:- ·  Notification No. S.O. 65/F.6 (ii) Revenue/C/71, dated 20-10-71, Published in Rajasthan Gazette Part 4-C (II), dated 20-10-71 ·  Notification No. G.S.R. 43/F.6 (9) Revenue/Gr.4/73, dated 20-10-73, Published in Rajasthan Gazette, Part 4-C (I), (Extra-Ordinary), dated 29-8-75

In exercise of the powers conferred by section 48, of the Rajasthan Money-lenders Act, 1963 (Rajasthan Act I of 1961), read with sections 4, 5, 7, 8, 10, 13, 21, 22, 23, 24, 26 and 34 thereof, the State Government hereby makes the following rules the same having been previously published as required by sub- section (3) of section 38 the said Act, namely :-

1. Short title.- (1) These rules may be called the Rajasthan Money-Lenders Rules, 1965.

(2) These rules shall come into force on the 1st day of October, 1965.

2. Definitions.- In these rules, unless the context otherwise requires,-

(a) "Act" means the Rajasthan Money-lenders Act, 1963;

(b) "Form" means a form appended to these rules; and

(c) "Section" means a section of the Act.

3. Register of money-lenders.- The register of money-lenders required to be maintained under section 4 shall be in Form No. 1.
4. Display of list of licensed money-lenders.- Every Assistant Registrar shall display on a notice-board in his office a list of moneylenders licensed to carry on the business of money-lending in the area under his jurisdiction. Such list shall contain the addresses of the money-lenders.
5. Application for grant or renewal of licence.- A money-lender desiring to carry on the business of money-lending in any area shall make an application in Form No. 2 to the Assistant Registrar concerned. The application shall be delivered at the office of the Assistant Register during office hours either personally by the applicant or through an agent duly authorised in writing in this behalf or sent by registered post addressed to the Assistant Registrar.
6. Change in partnership or management.- If, during the currency of a licence, a new partner is taken up or a person is appointed as responsible for the management of the business of money-lending, the money-lender shall, within seven days, communicate to the Registrar the name of the partner so taken up or of the person so appointed; and shall satisfy the Registrar that the new partner or the person appointed is not himself disqualified from holding a licence on any of the grounds mentioned in section 8.
7. Change of address.- A money-lender shall communicate to the Registrar any change in his address giving full details of the new address within seven days of such change.
8. Procedure for summary inquiry under section 7.- On the receipt of an applicationfor the grant or renewal of a licence, the Assistant Registrar shall make the summary inquiry under section by examining the applicant or person responsible for the management of the business of money-lending or such other persons as he may deem fit, by calling for such information from the applicant as he considers necessary and by inspecting or causing to be inspected such accounts and documents as he may deem fit in order to satisfy himself about the bonafides, and conduct of the applicant. If from the examination made or information supplied, the Assistant Registrar is not so satisfied, he may take further steps to satisfy himself. The Assistant Registrar shall maintain a record of such inquiry and shall sign below the same. The record shall contain a brief memorandum of the substance of evidence taken and a summary of the conclusions regarding the facts elicited during the inquiry.
9. Form of licence.- The licence under section 7 shall be in Form No. 3.
10. Manner of payment of licence fee.- (1) The licence fee payable under section 6 shall be paid in cash at the time of presenting the application, or by remitting it by postal money-order addressed to the Assistant Registrar, or by crediting to the Government account at a treasury, sub-treasury or bank authorised by the Rajasthan Government to transact on its behalf, and forwarding the receipt of the postal money-order or the receipted challan to the Assistant Registrar alongwith the application.

(2) The Registrar, while forwarding copies of the licence for the principal place and the application to other Registrar or Registrars shall make an endorsement in token of having received the requisite licence fee.

11. Reasons for refusing to grant licence to be communicated to applicant.- If a Registrar refuses to grant a licence, he shall communicate to the applicant his reasons for so doing.
12. Form of application for removal of disqualification and fee therefor.- An application for removing a disqualification referred in sub-clause (ii) of clause (d) of section 8 shall be made in Form No. 4 to the Secretary to the Government of Rajasthan in the Revenue Department. A fee of ten rupees shall be deposited in the Government treasury and the receipt (challan) thereof shall be forwarded with the application.
13. Display of licence.- Every money lender shall exhibit his licence in a prominent place on the premises where he carried on the business of money-lending.
14. Issue of duplicate licence.- (1) When a licence granted to a money-lender is lost, destroyed, or torn or otherwise defaced in such a manner as to render it illegible, the money-lender may make an application to the Registrar, through the Assistant Registrar concerned, for the grant of a duplicate licence.

(2) Where a duplicate licence is required on the ground that the original licence is torned or defaced, the money-lender shall surrender the original licence to the Registrar alongwith the application made under sub-rule (1).

(3) An application under sub-rule (1) shall be accompanied by a fee of ten rupees. The fee shall be paid in the manner prescribed in rule 10.

(4) On receipt of such application, if the Registrar is, after making such inquiry as may be deemed necessary, satisfied that a duplicate licence may be issued to the money-lender, he shall issue a duplicate licence and direct the Assistant Registrar to make a note of the issue of such a duplicate licence to the money-lender against his name in the register.

(5) The duplicate licence so issued shall bear on its face the number and date of the original licence and shall also bear the word "Duplicate".

15. Procedure for inquiry under section 13.- The Registrar, on receipt of an application for cancellation of a licence under section 13, shall examine the applicant and such other persons as he may deem fit and if he is satisfied that a prima facie case is made out, he shall give a notice in writing to the money-lender asking him to show cause why his licence may not be cancelled, and after hearing both the parties and examining such witnesses of either side as he may consider necessary, shall pass necessary orders thereon in accordance with the provisions contained in sub-section (3) and (4) of section 13.
16. Procedure for effecting transfer of a licence when a licensee dies.- (1) Any person claiming to be the legal representative of a deceased licensee may apply to the licensing authority in Form No. 5 for transferring in his name the licence standing in the name of the deceased.

(2) A certificate of death issued by the Village Panchayat or the Municipal Board or Council concerned or the registered medical practitioner who attended on the deceased shall ordinarily accompany the application in Form No. 5.

(3) The declaration to be obtained from the legal representative under sub-section (3) of section 21 shall be in Form No. 5.

17. Forms of cash-book, ledger and statement and receipt under section 22.- (1) The cash-book and ledger to be maintained by a money-lender under sub-section (1) of section 22 shall be in Forms Nos. 6 and 8 respectively, or in Forms Nos. 7 and 9 respectively. Provided that the first cash-book and ledger under this sub-rule may be maintained from the commencement of the accounting year of the money-lender next after the commencement of the Act if the money-lender maintains a cash-book and ledger in a different forms.

(2) The receipts under sub-sections (4) and (5) of section 22 shall be in Forms Nos. 10 and 11.

(3) The statement under clause (a) of sub-section (2) of section 22 shall be in Form No. 12.

(4) The statement referred to in sub-rule (3) shall be delivered by the money-lender personally or sent by post under a certificate of posting.

18. Annual statement of accounts to be delivered by moneylender to debtor, etc., under section 23.- (1) The annual statement of accounts to be delivered by a money-lender to each of his debtors under sub-section (1) of section 28 shall be in Form No. 13.

(2) The statement shall be furnished to each of the debtors within sixty days after the close of the year for which the accounts of the money-lender are ordinarily maintained.

(3) The statement shall be delivered by the money-lender personally or sent by post under certificate of posting.

(4) The fee to be paid by a debtor to a money-lender for supplying a statement of accounts under sub-section (2) of section 23 shall be fifty paise.

(5) The expenses to be recovered from a debtor for supplying copies of documents by a money-lender under sub-section (3) of section 23 shall be according to the following

For copying 100 words or fraction thereof	5 paise
For copying 100 words or fraction thereof
(tabular statement)	10 paise
Cost of paper	2 paise each.

19. Fees for supply of statements or pass-books.- (1) The rate of fees recoverable under sub-section (2) of section 24 shall be-

(a) twelve paise for each statement or a copy thereof supplied under sub-section (1) of section 22 and sub-section (2) of section 23; and

(b) fifty paise for each pass-book containing not less than eight pages excluding cover pages supplied under sub-section (2) of section 22 and sub-section (1) of section 23.

(2) The amount on account of such fees shall be shown separately in the debtor's account.

20. Form of pass-book.- The pass-book mentioned in section 22 shall be in Form No. 14 or 15.
21. Notice and information to be given on assignment of loan.- The notice to be given to an assignee under clause (a), the statement of information to be supplied to an assignee under clause (b), and the notice to be given to the debtor under clause (c) of sub-section (1) of section 31, shall be in Form Nos. 16, 17 and 18 respectively.
22. Form of application under section 34.- The application to be made by a debtor under sub-section (1) of section 34 shall be in Form No. 19 and shall be accompanied by a court fee of one rupee.
23. Copies of documents on payment of fees.- (1) Any party to any application, inquiry or appeal under the Act before the Assistant Registrar, Registrar or Registrar-General, or any person who is interested in such application, inquiry or appeal may apply to the Assistant Registrar, Registrar or Registrar General, as the case may be, for a copy of any document in the record of such application, inquiry or appeal.

(2) The application shall be accompanied by deposit of an amount to cover the cost of preparing copies according to the following scale of copying fees, namely :-

[(a) XXX]

[(b) in the case of certified copies, five paise for every twenty-five words or fraction thereof for preparing copies and five paise for every one hundred words or fraction thereof for comparing;]

(c) in the case of documents in tabular forms, twice the ordinary rate;

(d) when the description of the document given in the application is incorrect or deficient, and it shall in consequence be necessary for the Record-Keeper to search his record in order to find it, a fee at the rate of one rupee for each year of which the records are searched shall be payable by the applicant for such search, whether the document be found or not and whether the copy for which he applies, on examination of the said document, be granted or not.

(3) The amount calculated according to the above scale shall be retained by the Assistant Registrar, Registrar or Registrar-General to whom the application for grant of copies is made, as copying fees and the surplus amount, if any, deposited by the person applying for copy or copies shall be refunded to him at the time of supplying the copy :

Provided that the person applying for copies shall, if the amount deposited by him is not sufficient to cover copying fees, pay the deficit before taking delivery of the copy.

24. Form of Summons.- The summons to be issued for enforcing the attendance of any person under section 15 shall be in Forms Nos. 20, 21, 22 or 23 as the case may be.

Form No. 1

(Rule 3)

Register of Money-Lenders

Office of the Assistant Registrar of..................... Tehsil..............................District..................

Serial No.	Name, father's or husband's name caste or religion and full address of the Money Lender*	Name, father's name, religion and full address of the person or persons responsible for the management of the business, if any.	Full details of the principal place of the branches thereof.
1	2	3	4

 

Date and S.No. of previous licence, if any.	Date of the issue of the present licence.	Serial No. of application.	[Date of renewal of licence.]	Cancellation of licence $ if any, with date and particulars.
5	6	7	7A	8

 

Orders of Appellate Authority, if any.	Particulars of cancellation or suspension of licence under S. 17(3)(b).	No. of duplicate licence issued with dates.	Signature of Assistant Registrar	Remarks
9	10	11	12	13

* In the case of an undivided Hindu family, column 2 should show the names and addresses of the manager and adult co-parceners of sub family; in the case of a company, column 2 should show the names and addresses of the Directors and manager or principal officer and in case of an un-incorporated body of individuals, the names and addresses of all individuals.

# Added vide Notification No. 2 dated 20-10-71.

$ When filling up this column the section of the Act under which cancellation is made should be entered.

Form No. 2

(Rule 5)

Application for the grant of a licence to a money-lender

In the Office of the Assistant Registrar of................

P.O.................

Tehsil..............

District ...........

1. Names of the applicant, with father's or husband's name, residence and address in full...........................

Names of the manager and the adult coparceners of the undivided Hindu Family with Father's names, residence and address in full..................

Name of the Director, manager or principal officer managing the company with father's or husband's name, residence in full................................

Name of all the the persons forming an un-incorporated body, with father's or husband's names, residence and addresses in full................................

2. Name in which the applicant carries on, or intends to carry on his money-lending business :...................
3. Name of the area within which the applicant has or intends to start his business of money-lending on the date of the application.........................
4. Names of persons responsible, or proposed to be responsible, for the management of the applicant's money-lending business with the father's or husband's name, residence and address in full...........................................
5. Location of the applicant's place or principal place of business with full particulars thereof and the name, father's or husband's name, and address of the person in charge........................................................
6. Whether the person signing the application has himself or any of the adult coparceners of an undivided Hindu family, or any director, manager or principal officer of the Company or any member of the un-incorporated body on behalf of which the application is made as the case may be has carried on the business of money-lending in the State in the year ending on the 31st day of March, immediately preceeding the date of the application either individually, or in partnership or jointly with any other coparceners or any other person and whether in the same or any other name....................................
7. Is the applicant or any other person on behalf of whom the application has been made, carrying on or intends to carry on the business of money-lending in any other place in the State ? If so, give complete particulars with the name, father's or husband's name and address of the person incharge of each office. Give particulars of the location of each such office and the area within which the business of money-lending is being carried on or is proposed to be carried on at each such place.......................
8. What is the, extent of the total business of the applicant on 31st March ?
9. What is the total amount of the capital which the applicant intends to invest in the business of money-lending in the year for which the application has been made ?..................
10. What is the year for which the applicant's accounts are maintained? ..........................
11. Has the applicant carried on the business of money-lending in the past and if so, since when ?...........................
12. Has any application for licence previously been made? If so, when where and with what results ?...............................
13. In case the application has previously been granted, give full particulars of the licence.........................
14. Has any licence granted previously to the applicant been cancelled or suspended or does it contain any endorsements of the Court or any disqualifications imposed by the Court? if so, full particulars should be given including the name of the officer and/or Court and the date and terms of the order......................................
15. Is money-lending the sole business of the applicant or is he engaged in any other business, profession or calling ? If so, state such business, profession or calling ......................
16. Whether the applicant is a full time servant in the employment of Government or of a local authority: if so, state the designation of the post held and (ii) whether by rules applicable to him in that capacity he is entitled to start or carry on the business of money-lending.................................Certified that all the facts set out in the application are true to my knowledge except ........................... paragraphs, which are true to my belief being based on information supplied by...............

Signature of applicant with date.

Form No. 3

(Rule 9)

Money Lenders Licence

District.................	Full name and address of the money-lender..........
Tehsil...................	Full name/s of persons responsible for the money- lending business ...........
Place....................	P.O. Full name/s of partners or coparceners...........
Licence No...............	Name in which money-lending business carried on....................... Full address of the place of business................

This licence has been granted to to carry on the business of money-lending subject to the provisions of the Rajasthan Money- Lenders Act, 1963, and the rules made thereunder and the following conditions, namely :-

(1) The licence shall be valid up to [.........month...............year]

(2) It shall entitle the money lender to carry on the business of money lending in*

(3) The licensee shall surrender the licence when ordered to do so by the Registrar granting it or by the Registrar General or by a Court.

*Here insert area.

Seal	Registrar of Money-Lenders
Date :
Bank
Endorsement., if any :
Signature	Remarks

Form No. 4

(See Rule 12)

Form of Application for removal of disqualification under clause (d)(ii) of sub-section (1) of section 8 of the Rajasthan Money-Lenders Act, 1963, (Rajasthan Act 1 of 1964)

To

The Secretary to Government Revenue Department,

Government of Rajasthan,

Jaipur.

I/We the undersigned applicant/applicants hereby apply under clause (d) (ii) of sub-section (1) of section 8 of the Rajasthan Moneylenders Act, 1963, for removal of my/our disqualification (s) for holding a licence under section ............... of the said Act. Particulars relating to my/our case are given below :-

The challan showing the deposit of the prescribed fee of Rs..........is attached herewith.

Particulars

1. Name of applicant and his address.
2. Number of licence with date of cancellation.
3. Conviction, if any, with particulars, date, section, etc.
4. Nature of sentence awarded.
5. Reasons for removal of disqualification.
6. Special grounds, if any.
7. Remarks.

Signature

To,

Form No. 5

(Rule 16)

Form of application for the transfer of licence

The Registrar,

1. Name in full of the applicant applying for the transfer of the licence.
2. Address in full of the applicant.
3. Name in full of the deceased licensee.
4. Address in full of the deceased licensee.
5. Licence number and date (now sought to be transferred).
6. Applicant's relationship with the deceased licensee.
7. Is the applicant the only heir of the deceased, and if not, mention the names of the other legal heirs.
8. Is the applicant a member of undivided Hindu family and if so, is he the manager?
9. Is the applicant already a licensee under the Act and if so, give particulars.
10. Is the certificate of death of the licensee enclosed ? if not, the reason should be stated.

Signature of the applicant

I declare that the particulars stated above are correct and true to the best of my knowledge and belief.

Signature of the applicant

Form No. 6

(Rule 17)

Cash Book

Receipts				Disbursements
Date	Particulars	Ledger Folio	Amount (Rs. P.)	Date	Particulars	Ledger Folio	Amount (Rs. P.)
1964 Aug. 2	Brought forward Interest received from A.B. on the mortgage bond dated...... from......to......		6000.00 25.00	1964 Aug. 2	Lent to C.D.		5000.00
					5000.00
					Rupees five thousand, interest... per annum
			6025.00
			6025.00		By balance C/F		1025.00
Aug. 3	To balance B/F		1025.00				6025.00

In case of loans in kind, the entry shall contain clear reference to the commodity advanced, with market value of same at the date of each transaction.

Form No. 7

(Rule 17)

Cash Book

Date................
Creditor......................	Debtor............

 

Amount	Particulars	Amount	Particulars
Rs.P.		Rs.P.
	Opening balance brought forward.
	Closing balance carried over.

N.B. The Ledger Folio number should be entered in any convenient manner.

Form No. 8

(Rule 17)

Debtor...........

Name and address of the debtor ............... ledger account........Ledger Folio No..................

Date	Principal amount borrowed or debited.	Amount of fees due in respect of supply of statements of debts.	Amount repaid or credited
			Principal	Interest
1	2	3	4	5

 

Fees for statements of debts	Total	Balance due after each transaction		Fees for statements of debts
		Principal	Interest
6	7	8	9	10

 

Details of calculation of interest			Remarks
Principal Due	Months	Amount of interest recovered
11	12	13	14

Form No. 9

(Rule 17)

Ledger Folio No................	Date of Loan.............
Name of Debtor.................	Amount of Loan........

Full address of debtor...............

Date of maturity of loan, if any............

Rate of interest per annum.....................

Nature of security, if any ................

Particulars of documents, if any............

Any special conditions on which loan has been made .................

Creditor				Debtor
Amount	Date	Page No.of the coresponding entry in the cash book	Particulars	Amount	Date	Page No. of the coresponding entry in the cash book	Particulars

 

Total Receipt	Total payment
Debited (during the year) Recoveries (during the year) Net balance due carried over.	Abstract Principal	Interest

 

Form No. 10		Form No. 10
(Rule 17)		(Rule 17)
Receipt		Receipt
Counter-foil		(Receipt to be given to the debtor)
Serial No.	Date	Serial No.	Date
Money-lender's name and address		Money-lender's name and address
Licence No.		Licence No.
Received Rs....... from Shri....(debtor's name) in respect of loan of Rs........ advanced on........ and the amount has been credited as follows:		Received Rs...... from Shri (debtor's name) in respect of loan of Rs...... advanced on....... and the amount has been credited as follows:
Towards Principal Rs...... paise		Towards Principal Rs.... paise
Towards Interest		Towards Interest
from ........(date) to.....		from..........(date) to.....
Rs....... paise		Rs....... paise
Signature of the Money-lender		Signature of the Money-lender
Signature of the debtor.

Form No. 11

(Rule 17)

	Serial No. ….............		Serial No. ….............
	Date....................		Date....................
	Money-lender's name and address.....................		Money-lender's name and address.....................
	Licence No. …...........		Licence No. …...........
	Receipt		Receipt
	Counter-foil		Receipt to be given to the debtor.
1.	Full name of the debtor and his full address	1.	Full name of the debtor and his full address.
2.	Case (if he/she belongs to backward class).	2.	Case (if he/she belongs to backward class).
3.	Full particulars of the security.	3.	Full particulars of the security.
4.	Estimated value.	4.	Estimated value.
5.	Total amount of loans advanced.		Total amount of loans advanced.
6.	Other connected information.		Other connected information.
	Signature of the debtor.		Signature of the Moneylender or of the person responsible for the Money-lending business.

In case of valuable articles, weight of the articles, etc. should be given against item No. 3 above.

Form No. 12

(Rule 17)

Statement showing the details of conditions of the loan

Name of debtor :

Address :

(1) Amount of loan...............................................................

(2) Date of loan ................................................................

(3) Date of maturity of the loan, if any.........................................

(4) Rate of interest per annum...................................................

(5) Nature of the security (weight, estimated value, etc.).......................

(6) Particulars of documents, if any.............................................

(7) Any special conditions on which the loan has been made.......................

(8) Other connected information..................................................

Signature of Money-lender

Name and address of money-lender

Licence No.........

Date...............

N.B. - A separate statement shall be furnished in respect of each loan transaction.

In case of loans in kind, there shall be reference to the commodity advanced along with market value of the same at the date of each transaction.

Form No. 13

[See Rule 18)

Annual statement of Accounts to be delivered by a money-lender to his debtors within sixty days after the close of the year

1.	(a) Name of the Debtor.
	(b) Occupation
	(c) Address
2.	Number of Ledger Account or Ledger Folio.
3.	Amounts of principal and interest separately due to the moneylender and the amount of fees due in respect of supply of statements of debts.
4.	Amount of every payment already received by the money-lender in respect of the loan during the account year together with the date on which each payment was made.
5.	All payments credited first in the account of interest, and the residue, if any, of any payment more than sufficient to discharge the balance of interest due at the time it is made, credited to the debtor in the account of principal or at the choice of the moneylender to either of the two accounts or both.
6.	Payment made on account of fee due in respect of supply of statement of debts.
7.	The amount of principal remaining unpaid, the interest thereon and the amount remaining unpaid on account of fees due in respect of statements of debts.

Signature of Money-lenderor his agent

Address of Money-lender

Licence No.......................

Form No. 14

(Rule 20)

Pass Book

(Cover Page)

Name of the Money-lender..................................

His address...............................................

Licenced money-lender under the Rajasthan Money-lenders Act, 1963.

Name of Debtor............................................

His Address...............................................

Contents of the Pass Book

Pass Book

Name of the money-lender...........................................

Name of the Debtor................................................

His address.......................................................

His address........................'..............................

S. No.	Date, month and year	Amount of loan advanced	Nature of Security, Particulars of documents and special conditions, if any	Rate of interest
1	2	3	4	5

 

Date of maturity	Total amount repaid by the debtor	Amount repaid by the debtor how credited
		Principal	Interest
6	7	8	9

 

Balance to be recovered from the debtor		Signature of money-lender	Remarks
Principal	Interest
10	11	12	13

Form No. 15

(Rule 20)

Pass Book

(Cover page)

Name of the licenced Money-lender...........

His address.................................

Name of the Debtor .........................

His address.................................

Contents of the Pass Book
PASS BOOK
Credit				Debt
Amount	Date	Particulars	Signature of the money-lenders	Amount	Date	Particulars	Signature of the money-lender

Annual Abstract

Total receipt	Total payments
	Principal & Interest
	Signature of the Money-lender.

Form No. 16

(Rule 21)

Please take notice under clause (a) of sub-section (1) of section 31 of the Rajasthan Money-lenders Act, 1963, that pursuant to the agreement made by me with you.

to assign	the loan
	the balance of loan
	interest on the loan
	balance of interest on the loan

advanced to Shri....................Address.................. together with accrued interest/balance of interest and benefits of the agreement under which the aforesaid loan was given to the debtor as well as security in respect of loan/interest on loan, you will be subject, with effect from..........to................the provisions of the Rajasthan Money-lenders Act, 1963.

Signature of the Money-lender,

Prior assignee of the Money-lender Date

Form No. 17

(Rule 21)

Statement of information to be supplied to the assignee under clause (b) of sub-section (1) of section 31 of the Rajasthan Money Lenders Act, 1963

Name of the money-lender including subsequent assignees, if any, and his/their address/addresses.

Name of debtor-

Address

1. Date of loan
2. Amount of loan.........................................
3. Rate of interest per annum.............................
4. Amount of fees due in respect of supply of statements of debts .......................................................
5. Total repayment made by the debtor upto date..........................

(a) Principal

(b) Interest

(c) Fees for supply of statement of debts

(d) Total

6. Amount outstanding on......................................................

(a) Principal

(b) Interest

(c) Fees for supply of statements of debts

(d) Total

7. Nature and value of the security......................................
8. Particulars of documents including previous assignments,if any................
9. Any special condition attaching to the loan...........................
10. List of documents of which copies are attached........................
11. Other information, if any.............................

Signature of Assignor/Money-lender

Address

Date

Form No. 18

(Rule 21)

To

Debtor.

Please take notice under clause (c) of sub-section (1) of section 31 of the Rajasthan Money-lenders Act, 1963, that I propose to make an assignment of

the loan

balance of loan

interest of loan

balance of interest of loan

advanced to you on............together with accrued interest/balance of interest and benefits of the agreement under the aforesaid loan as well as security taken in respect of the loan/interest on the loan to (Name of assignee)......(address of the Assignee) .......(Dated).......with effect from........... and that from the date of such assignment, the assignee above named shall exercise all rights and shall have all the liabilities under the provisions of the Rajasthan Money-lenders Act, 1963.

Signature of Money-lender Address

Signature of prior assignee of the Money-lender Address

Form No. 19

(Rule 22)

(Application to a Court under sub-section (1) of section 34 for taking accounts.)

In the Court of

Misc. Case No of 19 The undermentioned debtor applies for taking accounts of the loan described below and for declaring the amount due to the money-lender.

		Particulars of loan.
1.	Document, if any, with particulars	…....................
2.	Amount	…....................
3.	Description of the money-lender	…....................
	(a) Name	…....................
	(b) Father's/Husband's name	…....................
	(c) Address	…....................
4.	Description of the debtor	…....................
	(a) Name	…....................
	(b) Father's/Husband's name	…....................
	(c) Address	…....................
Date...................		Signature.....................

Form No. 20

(Rule 24)

Summons to Money-lender

Name of the Office

No.

To

Whereas your application for grant of a licence under the Rajasthan Money-lenders Act, 1963 has been received by me, you are hereby summoned in accordance with section 15 of the said Act, to appear before me at the above address in person on the day of 19....at O'clock in the ...............Noon, for your being examined inconnection with the said application; and you are directed to produce on that day all the documents upon which you intend to rely in support of your application.

Take notice that, in default of your appearance on the day before mentioned, your application for grant of a licence under the said Act

shall not be considered ............... Given under my hand and seal

this day of 19...................

Seal	Designation of the Officer

Form No. 21

(Rule 24)

Summons to Witness

Name of the office

No.

To

Whereas it is necessary to examine you in connection with the application made by Shri.................for grant of a licence under the Rajasthan Money-lenders Act, 1963/for cancellation of a licence granted under the Rajasthan Money-lenders Act, 1963 to Shri............... *you are hereby summoned in accordance with section 15 of the said Act, to appear before me at the above address in person on the............ day of 19............ at.........O'clock in the Noon; and you are directed to produce any documents you may have in your possession in support of the information that will be supplied by you.

Take notice that if you fail to comply with this order without lawful excuse, you will be liable to a fine which may extend to five hundred rupees.

Given under my hand and seal, this day of. 19.........

Seal	Designation of the Officer

*Strike out what is not needed.

Form No. 22

(Rule 24)

Summons to Applicant

Name of Office

No.

To

Whereas your application for cancellation of the licence issued to Shri under the Rajasthan Money-lenders Act, 1963 has been received by me, you are hereby summoned in accordance with section 15 of the said Act, to appear before me at the above address in person on the ................. day of......... 19.... at ....... O'clock in the...............Noon, for your being examined in connection with the said application: and you are directed to produce on that day all the documents upon which you intend to rely in support of your application.

Take notice that, in default of your appearance on the day before mentioned, your application for cancellation of a licence under the said Act, shall be rejected and action under sub-section (4) of section 13 may be taken against you.

Given under my hand and seal this................................. day of 19 ...

Seal	Designation of the Officer

Form No. 23

(Rule 24)

Summons to produce record or document

No.

Name of Office

To

Whereas I have reason to believe that you are carrying on the business of money-lender in the State of Rajasthan;

And Whereas the following record/document in your possession is in my opinion, relevant for the purpose of verifying whether the business of money-lending is carried on by you in accordance with the provisions of the Rajasthan Money-lenders Act, 1963:

You are therefore, directed to produce the aforesaid record/document in accordance with section 15 and 16 of the said Act, at the above address either in person or by any authorised representative on the day of............... 19....at..........O'clock in the Noon:

Taking notice that if you fail to comply with this order without lawful excuse, you will be liable to a fine which may extend to five hundred rupees.

Given under my hand & seal this............................day........of 19.......

Seal	Signature Designation of the Officer