Gujarat act 053 of 2013 : The Gujarat Money Lenders Act 2011

Extra No. 205

RDGISTERED No. L 2/RIIP/G/GNR-84 qf{g e.ucrq'rl 6r, {r. gooo/- @

qiltq qqi

@Ue Guiurut @ohernment Gsrietre r)-

EXTRAORDINARY

PUBLISHED BYAUTHORIIY

YoL LTV

FRIDA Jur,y 20l3/ASADEA 1935 Sepfide

paging is given to this Part in order thrt it may be filed as a Sepaate Compilation.

PART W.B

Rules and Orders (Other than those published ln parts I, I-A, and I-L) made by tho Govemmont of GuJarat under the Gr{arat Acls

AGRICT'LTT'RE AIID CO.OPERATION DEPARTMENT

Notification

Sachivalayq Gandhinagar, lOt July, 2013

THE GUJARAT MOIIET- LEMERSi ACT, 201 I

No. GHKE/532013/GML10-2011{6$GEE:- WHEREAS certain draft nrles were wbli$ed as required under sub-sectior⁽¹⁾ of the section 55 of the Gujara tvtooey-Leoaas Act'2011 (cuj. 14of 2011) atpag*29s-l to295-22 in the Gujarer Goverrmenr o*Jtt., r*m OtdiDary, Pat fV-B, dated the l4u August 2012 rmder th Government Notification Asiculture an-d co-operation Depafiment No.GHKH{2-2012-GMLIG201l-g654HH dated the r+f,aue;t, zOtl inviting gbjection or suggestion F. 4l pot* likely to be affected thereby within affiodof ttrirty days from the date ofpublication ofthe said notificati o,,- the afutu! Gaette. - AryP WHEREAS' objections or suggestior received aom the public on the said draft bave

.been considered by the Government

Now TTIEREFoRE, in.exercise of the powem confened by section 55 of the Gujarar

Mo.ney-Lea{ers AcL 2011 (cui. 14 of 20rI), the Government of GuSurut hereby mak-es" the

! following rules, namelyi

1. Shoil tlrle and den, :-

0) These nrles may be called the Gujarat Money-knders Rules, 2013. @ They sball extend to the rryhole ofthe State ofcujdat.

2. Dq/inillons;- In these nrles, unless thoe is anythiag repugnant in the subject or context-

(a) "Act' meaos the GujarA Money-Lenders Act, 201 l; 1b; '; 'Form' meaos a form appoded to these rules;

(c) "Section' meals a section ofthe Act. ry-B-EX.-205-t 205-l

1

205-2 GUJARAT GOVERNMENT GAAT'[E, E)(, 1247-2011

IPART TV-B

3. Appllcd'unfor Regisfialbn r

(1) A Moaey-Le,nder desirirg to carry on the business of Money-lending in any area shall make atr application in Form No.l, for grant of a registratioa c€rtificde aod for renewal of registration last held to the Registrar concemed in Form N0.2. the application shall be delivered at the office of tle Registrar dwing office houn either personally or in writing through an agent authorized in this bebalfby registered post addressed to the Registar. p

@ Aa application for grant of a registration c€rtifcate for the first time may be made on my ^o date and an application for renewal of regisnation may be made oa any dde within six months prior to the dae of expiry of the regishation:

Provi 9.

(3) Application Fees for registrdion or re,newal ofregistration as provided under rule 9 shall be paid by applicant and the receipt ofso-e shsll be enclosed with the Application

4 Certwore of Reeiefiation|- Certificate of Regisfrrion uoder ub.section (i) of section 7 shall fs issued in Form No.3, for a period offive years from the date on which it is granted

5, Regbur otMoney-Lenderc r

0) The Register of Money-Le.nders rquircd to be mahtained under section 4 shall be in Form No. 4.

@ Tho Rogister of Non-Bmking Finance Company regismed under the provision of the psssvs f,ank of India Act, 1934, requited to be maintained mder sub-section(2) of sectioa 5 shall be in form No.5'

6. Intbtdlon by Non-banl:btgfinonce comlnnla :-

Non-banking finance companies shall intimare to the concemed Registrar in Form€ about theh Regisrdion with the Reserve Bank of India under the provisions of &e Reserve Bank oflndia Act, 1934. i

I

7. Change ln Puheahb ot rrunagemenlt J

(l) If any chmge in parhenhip^or mmagem€,nt occr:rs during the currency^{of a} registration, the regisffiion shall be automatically, canoelled'

a @ If during tho currency of registratiotr a p€rson is appoined as respnsible for the mansgeBent of the business of money-Ieadhg the Moaey-Lender shall, within seve,n dayq commrmicate to the Regisuar the name-of the persons so appoinred; and shall satisfi the Registrar that the person appointed as such is not disquali{gd from holding a regisration on any of&e groufids specified in section 7 and sub-section (1) of section I0.

2

PART IV-B I GUJARAT GOVERNMENT GAGTTE, EX., 1247-2013 205-3

8. change of addras '- A Money-Lender shall commuuicate my change in address of business with firll details thereofto the Registar within seven days ofsuch change.

9. Matner of payrnent of Registration fees, Renewar lea ond peaarty for derayed renewal Applicdion r

(1) At the time of presenthg the appticarioa in Form I the Registraion fee of Rs.5000/- under sub-sectionQ) of section / sharl gs p.ifl in cssh or by crediting the amount to Govemment account at a teasury, sub-teas,ry or the Stae Ba* oftdia, ,ecripted Chalan to the Registrar

t (2) The renewar fees of Rs.3000i- uuder sub-section (l) ofsection 9 shall be paid by the Money-Lenders arongwith an applicatiou made for renewal in Fdrm 2 in the manner prescribed in subrule(l) above.

(3) Any application received within three months aom the .rat" of the expiry of the registration for renewal ofregistratiop sha !s valid The penalty of RsjO-O/.f,rU U"

recovered for thelate renewal application in the mamer prloiUia unaer suUrute y above fiom the Money-Lenders. ^1f

10' Reosorc fo^r Refixar for-grary or renewar oJr In case of above grmt relewal of a registrtion of orregistration is rcfuse4 the registar shalr 666s1pjsate the reasons for refiEal^suchto the applic€nt

IL Appul agdnst the oder o! the Registu r{usiag the grant oJ a regrstrudon or renewa! o;f WAon; !t) fn appeat under sut_sition"fsi rO"Aains r:Tr,C^tne o-,6ir. ffiT1 th€.gr_ant g renewal of regisration" sihra*llf rom bi*e iisdtuted t[e within sixty on t[e days

ofthe copyorder appealed against and shalt contain in briefthe ground if rpp*f.

(2) . rhe .Registrar Genemr. s-ha[, dgtide rhrc ap€al after hearing the appelrant pleader, or hisas the case may be and the decision of the itegisnar cenemt [ereon iiau b"

12 fiJ.Drploy of ruglstotton r Every Money-Icnder shsll exhibit his certificate of in Registationapromineat place on the prdises wlere he canies on the business shall oi r""rv-i.flalrg. 6ls6 erftibit u.outside his prerrises a signboard .no*iog t" o*"

business of money-rending and the regifoti* o*G as shown "inf ;t-hGe Registarion c

;e;r;thific;;aie of

13. Grant of dtqlicae Cerfficate ol Regtstdba *

(l) whe,n a certificere Regisration g"imea to a Money- I-ender is lost, destoyo( muilate4tom or o^_th^oe^f rwise de&c€d-iu such a mannerss to render ft ifiegitie, tUe Money-Lender may

Certifcate ryke

an

of Regismrion -amlicatioa

to the Registra fo, a" g."i of

rmder-section I l. "-irpiiJt"

(2) wh€re a duplicate certificate oj Registsation is required on the ground trrar original^ttreregistation is tom or defaced-the Money-Lender shall ,*..ioo th" o.inioa Certificate of Registation to the Registra aoog *itU *

rule (1). apfi""rio;Ji;;;;Hb-

(3) An Application under sub-rule (l) shall be accompanied gs by a fee ofRs.500/-. shall The paid feeitr ths prescdbetl --under sub-rule (t) ofnrle 9 ofthese

(4) 'nanner ,ul;-- On reoeipt of such application" if the Regisnar afu making such inquiry geem$ as mav be nTe.rsary is ytisfied a duplicare C"An*t""rf n"A-#fr";ffi issued to the ;.Money-Lender, $a he shall make a uote of Ae grait of u aupii*r"

certitrcate of Registarion to the Money-Lender against his, na;e io ,h" n g-#*--*

3

2054

GUJARAT GOVERNMENT GAATTE, E)(, 1247.2013

IPART^IV-B (t The duplic*e CertiEcate of Registration so ibsued shall ber crn its ftce the nurnbe( and dde of the original Certific*e of Registration and sball also bear the word oDuplicaten.

14. Forns o! cash bootc, talge4 saement'of loary rucdpt @rd securig regisur under

. section 2I:-

The cash book and ledger to be maintaiaed by a Money-Lender under zub-section (l) of section 21, shall be in Form No.7, 8 and 9 respectively. The register of secwity rmder sub-section (6) of section 21 shall be in Fom No. 10. The sEement of the lom under clalse

(a) of zub-,secton (2) of section'2l shall be iu Form No. 11. The receiprs of m,unt lallle in Fonn No. 12. the receipt of mortgago for the secuity of lom shall be in Form No.^13. The pass book rmder s'b- Clause (ii) of clause (a) of sub section (2) of section 21 shall be in Form No.^14.

EveryMoneylendoshalldeliverorcaus€tobedeliveredtotheRegistrawi6in

tbirty days from^the date on which a loan is made as prescribed in Form No' l0' ls.fiarementoJyeorlyaccourrtlobedcllvercdbyMoney'Lenderloileblotetc':' The annual statement of accourcs to be delivered by a Motrey-Letrdor to each of his debtors under sub-section (1) of seotion 22 shall be in Form No, 15 by Registered^Post Acknowledgement

16 Submlsslon otAudlt rePon :-

0) The audit report shall be sulrmitted to the Registrr within 180 days after closer of the year uoder sub section (1) of section 23.

@ The audit report shall disclosed atlherence of Money- lender to statutory obligations rmder sub-section (2) of section 23.

3

17. Norlce and iuformObn lo be glven on a.$lgnnutt o! lou:-^The rtottce to be given to an unaor ctause (a), the statement of informdion to be supplied to m assicgee y$er

"csfasrigiierr o an6 the noticl to be given to the debtor under clause (o) of sub-section (1) of1Uy seotion 35 shall be in the Forms Nos. 16,17 and 18 respectively'

18, Fomt ol appticatton wder sectlan 3I;- The application to be made by a debtor under^sub- section (1) ofsection 31 sball be in Form No.^19.

19. Coptes ol documerrx on paltan, of Jees r Ptty^to any applicatio!, inquiry, or appeal *&* tti Act before the assistet Registr, Regisra^or Registraf General, may apply to the Assistaot Registrar, RegisEar or Registrar Geiemt, as ihe case may be, for a copy of my document in the-record of such application, inquiry or appea[ on paym€nt fees of the copy of doounetrt shaU be provided on payment of Rs.Z-^per p@ge to the applicd'

20. Fonns oinotlcetor prodactlon o;f ruconl r .The notice to be issued for enforcing the attendanco of any person for production of record on documents under section 19 in connection with an inquiry shall be in Form No'20'

21. Ant'ount of Flne r Subject to the provision comined in section 49 of the Act, the Registra General oT any oOJ, om""t urittorized by hirn in this behali, may acc€'pt per offe'nce from Money-Lendm who has committed or is ieasooably suspected of baving cotlmited any ofence mder rules 6,7 md |2 by way of compormding of such offerrcg a sr:m of minimrrm Rs.50i- but not ocre6iog nr.SOOl- as firc ii the o,ffence is corcmitted for the first time. The Money-Lender shatt ft6f,gp,61 65it the amount within ten days from the dale of m order in the manner as prescribed r.mder srb- rule (l) of rule 9 of these rules or within zuoh further period not 'exceeding thirty days in aggregate as the Registar General may for sufficied cause gret in that behalf.

PARTIV-BI GUJARATGOVERNMENTGAATIE,EX.,12_07_2013 205_s

22. Publlcatlon of nottce hvltbg clthts to pleilge propetiesr lngre^the nlopertv pledged by a tlebtor to the Money-Lender is taken in his custody by the R€isbzr under zub'section (l) of section 20 aad the debtor or his kmum tein cannot be uaced, the Regisnar shall, within ninety days from the date of taking possession of the

property, publish notice in Form No2l for thee consecrtive days in at leas trvo leading

newspapets one of which shall !g is Grjarati, in circulation within the juisdiction of the

Regstrq inviting claims to the said property and act iD accordance witl the provision of

section 20.

23. leneal aid solr'ingrr The Bombay Money-Lenders Rules 1959 are hereby repealed. Provided ttalanything doae or action taken rmder the said rules , so d.r as it is not in coDsist€Dt with these ruleg "hr be deemed to have been done or taken undu tnu .orre.pooGg prol$ons ofthese nrles, as, if ttre said provision ums in force wne,n sucn tuing was'done or such action taken, and shall contin,e in force accordiugly, uuless and unu J,perseaea uy aoything done or any action Eken rmder these rules.

(continued

5

20s4 GUJARAT COVERNMENT GA6TTE, EX., I2.O'I-2013

IPART^IV-B

FORMNO.¹

(See rule 3(1) ) Appllcdlon for grant oJReglstatton lo a Moneylanden In the office of the Assistant Registsar of

P.O.

Residential Police Station^:

Disticc

Sr. No. Detalls Partlculrrs

6

PARTTV-BI GUJARATGOVERNMENTGA.ZETTqHL,124T-2013 20s-7

Sn No.
Ilet^ilg	Pardcular:s
	which the application is made, as the casc may be, haq caTied r. tb. business of Money-Lending in the State in the year ending on the 3lst day of ll4ach immediately preceding the date of the application either individually or in parrrenhip or jointly with my other coparc€ner or any o&er person and whether in the same or my other name,
9
Is the applicmt or my other person on bebalf of whom the application has besn made, carying on or intetrds to carry on &e business of Morey-Lending at my other place in the Sate? If so, give complete particulan with the name, fathet's or husband's name, sruname and address of the person in charge of each office. Give particulars of ttre loetioa of each such office and the area within which the business of money-.le,lrding is being canied on or is proposed to b€ canied on at €ach $uch
10.
What is the extent of the total busines of the alrplicant on 3ls March ?
11.
What is the total anout of the capital which the applicad inteads to invest in the business of Money- Lending in the yea for which fte caion has been made ?
12.
Whra is the year for which the Iicarits qe mqintaiaed ?

13.

Has the ryplicant canied on the bwiness of money lendiag in the adif since when ?

14. Has

any application for Regishation has previously been made ? If so, where and with what result ?

15.

In case the application bas previously been grantd give the No. ofthe Certificate of Registration held Iast and

in whose name the Money business is canied oo-

16. Whether

Certificate of Regiseado granted previously to the applicant been cancelled or suspended or does it contain any endorsement of the Court or cation

7

205-8 GUJARAT GOVERNMENT GA4TTE, EX., 1247-2013

IPART IV-B Sr. No. Details Particulars imposed by the Court ? If so, give fulI particulars including the name of lhe officer and/or Court and the^date and terms ofthe onder.

17. Is Money- leoding the sole bwims of the applicmt or it he engaged in my other busins, profession^or cqlling ? If so. state such bwiness, gofession or calling.

18. I Where the applicad is a full time servant in the employment of Govemment or of a Local Authority, stals tb desiGndion ofthe post held; and whe*her in view of rules applicable to him in that cryaoitY, whether he is entitled to start or caxry on the business of MoneY- Lerylqg-

19. Specimen signature (In liceoses Guj arati Hindi,^Fn gliqh shown)

Certitred that atl the facts stated in the application are t'ue to the best of my knowledge except which ae tue

o my beliefbeing based on information supplied by

A

Signatrre ofapplicaut Date

Place

}i

8

PART IV-B I GUJARAT GOVERNMENT GAUTTB, E)(, t2-07A013 205-9

FORMNO.2

(See rule 3(1) ) Applicaionfor the renewal ofCenificate of Registratton To the Assistant Regisfar of

P.O

District:

Sr. No,
Particulars
Details
I
Registation No and Year of Regisfation.
)	Name of the Atrplicant in firll.
3	Address of the applicant
4
Year for which the renewal is sought for
5	Details of last five yeas Money-Lending business ended on 3ls March 20... .to 20....
6
Dale of submission oflast five ,ears audit repofi (year wise)
7
Chalges in the stucture offte ownership of the business, place ofbusiness and other important changes, if any

The treasury chalan for Rs

ded.....*-...-...-...*...-...,-.....-. as renewal fee is enclosed.

Signaore of the applicant

;r . Date

9

20s-t0 GUJARAT GOVERNMENT GAZETTE,E;K, 1247 -2013

IPART IV-B Goveiament of Gujarat Registar of Molrey-Lendels FORMNo.3

PHOTO

(see rule 4) Certilicate of Registration oder Gqjarat Money-lenders Act, 2011. Registsation Nuaben GMU0 I /C

20

For the Period

1. Name of the Monoy-lender 2: Principle place ofthe business

3. All other place of&e branch 4, Name of Principal person

A

5. Names of responsible posons

6. \Area ofbusiness

7. PeriodofRegistation This is to certi& that the Money-Lender (Sbri/Smt is registered rmder Gr{arat Money-Lenders Act, 2011 for the period

to Signature and Desigration Place : I

Date

s

PART IV-B I GUJARAT GOVERNMENT GAZETTE, DC, t247_20t3 205-11

FORMNO.4

( see rule 5 ) Register of Money-Lenders Office ofthe Assistant Registrar of District:

Sr. No. Dstails

blormatior,/Particular I Registsation Number.

2 Type ofbusiness.

J

Name, Fathers or husbands sr:rname atrd full residedial address of Money-Lender. *

4 Name, fathers name md full residential address of the penon or persons responsible for the menagement ofthe business, ifany.

Full details of the principal place of business.

6 Date. md serial number of last registsation, if any, qpecifr the serial number ofapplication

7 Date of issue of the Fesent Certifcate of Registation-

8

Order ofappellate afihority, ifany.

9

Prtioulas of - cacelldion or suspe.rsion of Cerdficate ofRegistratioa under section 13 and 15(1) or disqualifcdion under section 7*. l0 Numter of duplicate Certificate of Registraion, if any issued with dates.

ll Signcrre of Assistant Registre.

12

Delails ofthe receip ofthe Audit rcport. Year Date ofreceipt Name of Cbartered

Remds SigDatEe 4gCOrrntant

I3

Ary irregularity by Money-Lenders

14

Remarks * In the case of an Hindu Undivideil Family, ml,,mn 2 should show the firll name, :c:o:r'dum:3n- zf$ sl3hofuttlld, ysghoywe ,trliae nfia:IIa dultcoparcenersof *.na.ly. r, u,. oo oico.puoila.

namcs and firll residential addresses of directors of compani manager. or principal

and

ofiiser aod in ,11}"case of an uaiacorporated body of individual's, th#r1 and residential addresses of all individuals.

*while filing up thi5 ggtrrmn s[.rv rfie section of the A,t under vc,hich canceldion is done.

205.12 GUJARAT GOVERNMENT GA.GTTE, D( ,12-07.2073 IPART^rV-B FORMNo.5

( see rule 5(l) )

Regi*er of Non-Bwtldng Ftnance Conpory

1. Serial Numben Z. Name of the Non-Banking Finance Company^:

3. Regissarion Nr:mber and rlate :

4. Regist€red office md address :

5 Branoh address^:

Jr:risdiction of Branch^:

6. Names of Board of Directors md address^:

*

7. Name and address ofresponsible person ofBranch:

8. Resqlutionofresponsiblepemonauthorized:

v

12

PARTIV-B] GUJARATGOVERNMENTGAZETTE,EX.,12-07-2013 20s-13 FORMNo.6

(See rule Q

lntimation proforma for Non-Banking Firance Company

1. Name oftbe Non-Banking Finance Company :

2. Regisfrtion Nurber and date:

3. Registered office and address:

4. . Branc;h address:

Jurisdiction ofBranch

5. Name md address of Board of Directon :

6. Name and addrEss ofresponsible person of Branch:

7. Resolr.rtion o/resp odble person a*horbed:

Signature of arthorized person.

Attach documents :-

I

1. ArticleofAssociation

2. Resolution of appoiutuent of Board of Dkectors.

3. Last year Balance Sheet

4. List ofBranches.

5. Job chart ofresponsible pason

6. Copy of Regisuation with RBI.

13

205-14 GUJARAT GOVERNMENT GA.GTTE, EX., 1247.2013

IPART rV-B

FORMNO.T

(Seo. rule 14) Cash book

Registration N Receipts

t, Disbun€rnetrts Date Recolpt Parfisulars Ledgsr AmG

Date BiII Psrdcu- Ledger Amount Sn No. of No. follo unt ^No.latt

follo cecurlty Reslsbr

5000	Rs. 5000 1025
201I August 2		Irnt to lB.C. son, ruPees five thousand intoro$ €r c(nlr, per lannum le, lbal,mce
6000 ts	Rs.
Brougbt forward Intsr€st Recoived fiom JaSst Cb-Mook i or tho bon4 datod. From...,,....
2011 August 2

August Brougbt ⁶⁰⁰⁰August Irnt to ^50005000

2 forward

2 lB.C. ^son, Intsr€st

ruPees Recoived five fiom

thousand JaSst intoro$

1025

Cb-Mook ts 6425

p€r c(nlr, 6t2s i or tho^per lannum

bon4

le, * datod. lbal,mce From...,,....

l* August To ¹⁰²⁵ a balmce Bff ln cese of loans in kiud^the enty shall contain clear refercnce to the oommodity advanced with market value of the same a lhe date of each tsmsaction

PARTIV-Bl GUJARATGOVERNMENTGA-reTTE,EX,t247-2013 20s-15 FORMNo.8

(See rule 14)

General ledger

Ledger Folio No.

Registration No ..

Name of the

Account .,.........

Creditor Detrtor

Date Page No. ofthe Amount Particulrs Date Page No. ofthe Amount Particul.rs Conesponding Conesponding

entry in rhe cash entry in the cash

book

book Total Receipts

Total payment

15

205-16 GUJARAT GOVERNMENT OAZETTE, E)(., 1247-2013

IPART rV-B FORM No.9 (See rule 14) Individual ledger Name and address of the debtor......,.....,...........Ledger account Ledger Folio No ^.f.

Regishatiou No

Date Cash Principal Amount repaid or credited

book Amount

kincipal Inter€st Total page No.

I ⁿ³⁴⁵

6

Balance due after each Details of calculation ofinterest Sr. No. of fmsaction secudty

Principal Irterest

Total Principal Months Amount of

Register due iDt€rest

* recovered 7 8 9 10 1l 12 13 Abstract

Pdn"ipal Im€resl Debited (&ring the year) Recoveries (during the year) . Net balanoe due

Catried Forward

V

PART TV-B ]

GUJAXAT GOVERNI\4ENT CA-refiE, E(, 12-07 -2013 20s-17 FIORMNo. 10

(See rule 14)

Register of sectrities

Sr. BIII Ilate Debtor's

Deblls Pardculars Date of Ret[rtr Recelpt Nature of Remarks No

No name

of of locatlon nsturlb' da0e of No,& Dlsposal Securlty ofardcles of loatr

securlty I)atB t 2 3 4

5 6 8 9 l0 l1 Signature of Money-Lender

17

205-r 8 GUJARAT GOVERNMENT A A,TFrTF- Ey*, 12-07 -2013

[PART IV-B FORMNo.¹¹ (Soe rule 14) Statement showing the detatls ofcondttiow oftlu loan BillNo Date

Regishation No:

f

t Name ofdebtor

2 Addass

5 Amornt of loan/Item

4 Na:re of loan (whether agricultural loaq industrial loao, trade loan, personal loan or miscellaneous loan).

5 Date of Dafurity ofloaD,

6 Rate ofinterest per aonum

7

Naone ofths securig Promissory NotdCheque, (Give partiunrs of

moveable/immoveable property

(Weight, estinated value, etc.)

8. Nme and address of the^.t Money-lrnder.

9 Dde... Place- Signature of debtor.

Sipahrre of Money-Lender, N3.-A separate Staternent shall be firmished in respect of each loaa tmsaction:

i

PART rV-Bl GUJARATGOVERNMENTGAU'rTqEX,t2-07-20t3 205-19 ln case of loans in kind &ere shgl be reference to the commodity advancd along with market value ofthe same aI tle date ofeach transaction.

Explanation: -

(I) Agricultural loon means loan for cultivation of crops and allied pr:rposes in connection with agricula[e.

(2) Industial loan means loan for manuhctuiing purpos€.

(3) Trade Ioan meam loan for tade i.e. buyiag and selling goods or other Foperty movable or immovable.

(4) Personal loan means loan for paying offold debs, marriage ceremonies, religious ceremonieg personal needg etc.

(, Illpothecation loan means loan against hypothecation ofvehicles and goods. (O' Miscellaneous loan includes loan for purposes not covered by (1) to(5) above.

19

205-20 GUJARAT GOVERNMENT GAATTE, Ei, ,2q7-2013

IPART rV-B FORMNo. 12 (see rule 14) Recelpt.

Serial No Date Name md address of Money-Lender f

Certific€te of Registration No.................. Date ofRegisrar.

Received Rs. (in words

)

fiom Sbri (dobbfs rme) and the amormt has been credited as follows i Towards Principal .. Rs .np Towards lnterest .. Rs np. for the period

(date) to

Signore of Debtor. Signafi:re of Money-tendEr. v

20

PART IV-B I

GUJARAT GOVERNMENT GAZETTE, EX., '12_07-2013

205-21 FORIVI No. 13 (see rule 14) Recelpt.

Serial No Date Name and ad&ess Money-Lender. Certificae of Registation No. ............ Date of RegisEation .................. Received from... (Name

Lender)........... of Money-..... (paticulars ofmortgage) in true and fair condition Signarure of Money-Lender. Signdure ofDebtor.

21

20s-22 GUJARAT GOVERNMENT GAreTTE, HL 12.07-2013

IPART W-B FORIVI No. 14 (see rule 14) Pass book Cwer page

(1) Name of the Registered Money-Iader

].

(2) Registration Number

(3) Address of Money Lender

(4) Name of the debtor

(5) Addrcsq ofthe debtor

(6) Occupation ofthe debtor

(7) Caegory.to which he belong( Gen/S9ST/OBC) (Contains ofthe pass book.)

Credit

Debit Amount Date Particulan Signatre of Amouot Darc Particulars Signature of

A

Money-

Money- Lender.

Lender. Annual abstract Total Receip (in words & figrtes) Total Paym,ent (in words & figures) Principal and intuest

Signature of Money-lender.

Y

22

PART IV-Bl GUJARAT GOVERNMENT GAATTE, EX., 1247-2013 205-23 FORM No.L5

(see rule IQ

Statement ofyearly Account at the eod ofthe year l. Name and address ofttre Money Lender

2. Regisration No. of Cerrificare of Registraion

(1) Name ofthe debtor a)

Occugation

(3) Address

(4) Category to which the debtor belongs ( Gen/SC/ST/OBe

(5) Ledger Folio number. (o The Principal BEount, the ht€rest a[d the orpenses due to the Money-Lender at the @inning of fte year.

a

The total momt of loans advmced during the year.

(8) The total mount of r€,paymeDt received druing the year.

(e) The principal amout and iDte{Est due at the end of the year

(10)

Prticulffs of locafion of rticle as a pawn, pledge or security where it is kept Date:

Signm:re of the debtor. SigDaJure of the Morcy-Lender or his agont

2A5-24 GUJARAT GOVERNMENT GAZETTE, H(., 1247.2013

IPART TV.B

FORMNo. 16 ( seo rule 17 ) To,

furip"",

Whereas pusuant to the agrement made by me with you the loao/interest of the loan the

h benefit of the agreement made in respect of the loan or interest/ the benefit of the security taken in respect of the loadhterest a specified in the schedule here to is to be assign to you by me. Nox therefore, in pursuance ofthe provisions of clause (a) of zub section (1) of seotion 35 oftho Gujarat Money-Lende,rs Ac! 2011, take notice that tho said loan interest agreement / secruity is affected by the operaion of the Gqiarat Money-l,endors Act, 201 1.

SCEEDULE

(t{ere speci& the details of the Ioaq int€rest of benefi! as the case may be, and stae whether the assigaor is a Money-Lender by whom the money was lent or a person to whom the debt has beon proviously asigned and in ths latter case also the name and address of the Mriney-knder and ofeach ofthe prior assignee, if,any)

2!

DaF Signafi :re of the Assignor.

Place Address :

v

24

PART W-B I GUJARAT GOVERNMENT GA.ATTE, E)L, 1247,i2013 205-25 FORM No. 17

(see rule t7 )

statemenr of hformation to be swried-ro the assignee mder ctouse (b) 35 ofthe ofsub-section @larat (t) Money-Iznders of sectton Act, 201l. whether the assignor is the Money-Lend'o by *hd;;;;.*. a\ t"o, o. u p"oon bas been to whom assigned the and in debtthe latter case also ihe name and addJs of the money of ttre prior -lender assigneeg if and of each any.]

Naoe of debtor.

Address:

l. Date of loau

2. Amount of loaa

3. Ra& ofinterest per annum

4. Amount of fees due iu respeot of Srpply of debts

5. Total rcpaymeDt made by the debtor upto-date

(a) principal

(b) Intercst

(c) Total 6- Amount ouEtanding on_

(a) principal

(b) Intersst

(c) Total

7 Nature md value of the security

8

Particulas of docuinenb incl.,ding previous assiErmentg if any

9.

Aay special condition attaching to be loan

10.

List ofdoguments ofwhich Copies are attached

11.

Otha information, if any Signatrre ofAssignor Address

Date:

205-26 GUJARAT GOVERNMENT GAZETTE, E)L, 12gt-2013 [PART^W-B FORMNo.¹⁸

(see rule 17)

I

To, Debtor, Please take notice uuder clause (c) of sub-.section (l) of section 35 of tbe Gujarat Money- Lentle$ Act,^201I , that I propose to make an assigment of-

The loan, b1

Ihe- interest of the loe,

Benefit ofan agreenent made,

Secrnity eken in rcspect of the lcian'

Interest ofthe loan,

Advanoed to You on togetha

with accnred interest/balance of intereslthereon to (Name and address of-the assignee). Witheffectfrom ^.andthat from that date of

such assignmen! the assignee above named shall exercise aU rights and shall be subject a[

,\ liabilities as pmvided by or rmder the GujraC Money-Lenden Act, 2011 on respect of the loan/interesVbenef t /so assiped-

Signdure ofAssignor.

Address

Date:

Place:

(Here iosert tre oame of the assigner specffig whethe,r the assignor is the Money-Lender by whom money was lent or a person to whom the debt bas been assigned and iu the latter case also

V

the nme and address of the money-lemder and of each of the prior assipees' if my'

26

PARTIV-B] GUJARATGOVERNMENTGAUTTE,EX., 1247-201,3 205-27 ['ORM No. 19

(see rule 18)

Appllcotion to a awt urrdet sub-sedlon e) of sectton JI of the Gajard Moneyleneerc A4 tor laktng accouat.

20Il

In ths court of................... Misc. case No.................... The under mentioned debtor applies for 'qking accounts of the lom dessribe below 1 declaring

and

the foraccount to the money-lerder.

Particulars ofloan.

Document, if any, with particulars.

amouut (in words & figrue)

Description of the Money-Lender-

(a) Name

(b) FathedVllusband,s name

(c) Address Desoiption of the debtor-

(a) Name

(b) Fedhet's /Husband,s Dme

(c) Address Sigrafire Date :

Place:

27

205-28 GUJARATGOVERNMENTGA.ATTEEK,T2'07'2013 IPART^rV-B FORMNo.20

(see rule 20)

NOTICE

No:

Naoe and addrcss of office t4

To,

I

Whereas il is uecessry to examine you in connection with under section 19 of

GujafatMoney.LenderAct,20ll.Youareherebysrmmonedinaccortlancewiththeprovisionof day

Section 19 ofthe said Act, to appear before me at the above addres in person m the

of 20.......... at ....... Oblock aad you are hereby direoted to produce the documents

stated below.

Take notice that if you fail to comply with this order without lawfirl oxcuse you shall on conviction be liable to prnishment with imprisonmurt for a period of not less than three montbs md

for an amount not less thaa fve thousand rupees as per the provision contained in sestion 42 of

20

PART rV-Bl GUJARATGOVERNMENTGAZETTE,EX,l24T-20r3 205-29 FORMNo.2l

(see rule Zl)

NOTICE

Upon inspection of records aud documents of Sbri/S:hrimati of. TaIuka..........,....... District.......................,... who was carrying on ttre business ofmoney-leuding without a valid Regishaion at,................................. the property dessn'b€d in the Schedule hereto was found il the possession of the Shri/Shrimati........................ ,i

.................The said propefiy was pledged with him as seority for the loans n

advaaced by hir/her.

The said fopsrty is now in the oustody of the rmdersigned for being r€turned to the debto(s) who had pledged it or, where the debtor(s) is/are dead to hidtheir heirs. Notice is therefore, hereby given that the debtor who had pledged the said prop€rty to the said Shd/ShriDdi ...........................,or

hidtheir heirs to pres€nt hisltheh claim in writing witl necessary evidence to the undersigned Hween 10:00 a m. and 5:30 p.m. on any wor.t

SCEEDI'I,E

(IIERE GWE DESCRIPTTON OF THE pROpERTy)

(SieDatue) ( _ ) Registrar ofMoney-Lenders.

Dishiet

(Full address)

By order md in the nme of the Govemor of Gujamr,

A-II{. PATEI,,

Joint. Secretary to Government

Governnsnt Csntral Pr€s+ Gandhinagar

29