In exercise of the powers conferred by sub-section (1) and (2) of
section 54 of the Maharashtra Money lending (Regulation) Act, 2014 (Mah. VIII
of 2014), and of all other powers enabling it in that behalf, the Government of
Maharashtra is hereby pleased to makes the following rules further to amend the
Maharashtra Money Lending (Regulation) Rules, 2014, as follows, namely:- These rules may be
called the Maharashtra Money Lending (Regulation) (First Amendment) Rules,
2020. In rule 3 of the
Maharashtra Money Lending (Regulation) Rules, 2014 (hereinafter referred to as
the principal Rules), after sub-rule (3), (i)
Before the existing proviso the following
proviso shall be inserted, namely: "Provided that,
applications for the renewal of license for the year 2020-21, shall be received
by the Assistant Registrar up to 31st December 2020:"; (ii)
In the existing proviso, after the word
"Provided" the word "further" shall be inserted. After rule 8 of the
principal Rules the following rule shall be inserted, namely:- "8A.
From the date of the receipt of application for grant of license or renewal of
license, Assistant Registrar shall forward the application together with his
report, within one month from the date of receipt of the application to the
District Deputy Registrar and he shall make a decision regarding granting or
refusal of renewal of license, as the case may be, within one month from the
date of receipt of report of the Assistant Registrar."MAHARASHTRA MONEY LENDING
(REGULATION) (FIRST AMENDMENT) RULES, 2020
PREAMBLE