Andaman and Nicobar Islands act 002 of 1956 : The Andaman and Nicobar Islands Money Lenders Regulation 1956

Department
  • Department of Andaman and Nicobar Police
Ministry
  • Ministry of Andaman and Nicobar Administration

A

THE. N . M :,1 A~· 0 NICDB R ISlANDS - CN Y-LfiND~qs ;-\EGULA ''lCN, 19')-)

No.2 of. 19')6

. 'Tied ~5 On ,;:lte 31st ~."I' 1993 ) .. -, BLISHED BY IJTHQ'1ITY

s

ar: :-!::D BY

The Man~ .er J Govel.'nment 'PrP.'Gs. Pnrt B13ir

(IN JUNE 1993)

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THE.N '1A7' AND NICOB, ISL:"'NDS MO\IEY LENOF.aS .1:::G!JL\.ICN" 19')t=i No.2 of 19'16

- PrOGluJ:; -I:.C'(! by th~ P.rc;sic.cnt in tho SGvcnth Y~~r of ~h~ Ro~ub ic of India.

A RGJulr:l.L:i,.cm to I' .,_;ulaf:._J Cln:l control the transactions of moncy-i I cndin ', in th" Andam;:m and j licQb~r Ls I an s •

• In ex :rcis8 of th'? DO'N~rS conf'or r-oo by r:laus0 (2) of '1rticl-' ?'1.1 of 'th,? c on s t i.t.u t Lon , th. Pr-si J,:;!\t is nl aascc to. :-romul_:;qtc? +.ho followin; - o ju Lo t Lon m .-) by him:-

C 1'ri::a I

PRELIN IN. RY

t ti tl -: ex- (1) , ;:;Inri commc- nerrt, ,

This Ho .u l a+Lon may h~ c al Lo.: the: Anc man and . N'i c o bar- lsl;mas Mon_y,lonrt.)rs R(?_;ul'3t.ion, 1-9,)1'). ( •... 2 ) It :;xtonr:1s to th,: whole of tho Anr.aman nnd Ni cobar lsI n':s.

{3) It sh311 como into forc On such1dato as tho Chief Comrrd s s Lonor- rna, t by no t Lf i.ca t Lon in tho effici;:il G.,,! z o t to, a~ooint.

initions. 2.

r-)~uir:;s, -

of 1949. (a) 'brlnk' rne an s a b-mk i n: company as dofincd ~ \' in the B"ln.,in J eomn,.ni;s Act, 19 r9 4Lan includes tho State: B"nk of Lnr+i. constitu-

t~rl undor' t ho Stat~ Bank of Iridi e . ct, 195'il (b} 'Chief Corrmi.s s i.oncr- r rne.::'\ns th? Ch.i cf Cornmi- s s i.orior' of the An aman an Ni c ob ir- Isl.an(4s; of .195'3.

7 -of 1'913

(c) "Comr-or ry ' rnc=m s ., com+eny rlS dof Ln s d in !-,h' Inci sn Comr an Lo s Act, J 9 J 3~ arv ' Lnc Lu do s 8r comrvmy f orrnor' 1n~ r o jist,:r~ ou t s i do Indi; of 19.12 (d) 'Co-o';;10r,tiv _ s c i.o+y ' m·.;:ms a co-o~orativ, sr-c Le t rr; is+: __ r._f. Un': ,I- th;~ C -o:>2rativ€ , ' Socioti0S Act, )9J2, or un< or ~ny othor 1

for +ho t irno b .in.: in f or-co in ~ny St,"lt-' f t.ho r-o ist.r.:'ltion of c0-o:or.:>.tiv::? soc i.at.Lo s

2

(v) ~n ?rly-'"\nc~ m"'d'~ to -=l subscriber to, or () 000si tor;t in~ ~ Pr~vi~6nt Fun~ from thQ ?IDount st~ndins t~ his cr~0.it in th2 Fun in Jccorj?nCG with rul~s

- .. 1.

6f th ~ funcl'.

1938.

(vi) ." Lc in tr, or hy -1n Insur enc o com';:'r-my = s (hfinc.?d in tro Ln s u r aric ~ Act t J 938.

(viii) an ''lGvanc:) m:lr)a r n tm b= s i.s of nC?}otir'!blc instrumo, t 15 dcf Lnor' in th':' N.>::;otiablo Instru- ],:681 ments Ac t , 881, oth",r t.h-m a ~ ~issory note;

(ix) Fl m";r~~' "'_y ("If ~Cl00 {If!. tr2.·t which flccom!:, "Ini Ii by rl bene be in~ int.~rost ox ocu t.cd in r e s ooc t of tho sU::'T')ly of such cor s on cr?di,t;

(j) 'm0r>G~'-1(2ndGrf m,~?ns a :'Ol'son ottior t han b"mk-

(i J w C"c""rri's on thO? bu s Iric s s of monoy-lEndinoIn

• Isl'ln~'s the or / ( .. ) who h.::>s i1 rlr:c0 r:f suc l, ~ ~n ...• s in tr-e Ls.l ancls , va i, lnclu~ s ~ D~wn-brokcr;

(,:) 'mcn.cv-lc rlin-, business' or "bu s i.n o s s of , , .. m\'l'cy-L.nrlin I mi:." ns the ru~:_ .f'L s ~ ~f " v vn c i.rvj Inans (~. t hor- so l o.Iy or in common with any o t h c ::)u ~in:~ s s ;

(1 )

I

rneans 1 :--crson who c ar-r i os on f takin~ ]o0ds n. chattels loan;

th(~ husin )SS

in :--"~wn for 3

(m) • =-,?vm"r I rn a

f 0r n~\,1Ifl to -'" :'Bwn-bro co r- ;

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by tho Ch~nf Comnu s s l oncr- un<1QX' t is ,=t Julati (c:) ·;"'rinci A1' in r'}l;:ji:i .. on to , Lr-an mo en s tho elmo T"L =c tu .. nlly lent -to the do btor:' (\",) , T(~vir4r:nt Fun .. ' me> ::IllS 1 lPF.0vic:mt Fund as r.~fi..n~d in th ..... Provident Funl'is, Act, 192')~ en:

.i nc Luc '?s a Govor nmerrt Provident Fund nne' -9 :i",ilw·y PrevidQnt Func 2IS dofincd in thi3t Ac

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