Section 9 in The Rajasthan Money-Lenders Act, 1963
9.
[Assistant Registrar's] [Substituted, by Rajasthan Act No. 6 of 1993, w.e.f. 9-12-1993.] power to cancel licence.(1)The [Assistant Registrar] [Substituted, by Rajasthan Act No. 6 of 1993, w.e.f. 9-12-1993.] may, during the term of any licence, cancel the same by an order in writing on the ground that the person to whom it was granted has been guilty of any act or conduct for which he might, under section 8, have refused him the grant of the licence and which at or conduct was not brought to his notice at the time of the grant.(2)Before cancelling a licence under sub-section (1), the [Assistant Registrar] [Substituted, by Rajasthan Act No. 6 of 1993, w.e.f. 9-12-1993.] shall give notice in writing to the licensee and may hold such inquiry as may be necessary.(3)An appeal shall lie from an [order of the Assistant Registrar] [Substituted, by Rajasthan Act No. 6 of 1993, w.e.f. 9-12-1993.] cancelling a licence under sub-section (1) to the [Registrar] [Substituted, by Rajasthan Act No. 6 of 1993, w.e.f. 9-12-1993.] and may be preferred within sixty days from the date on which the order is communicated to the licensee.(4)The decision of the [Registrar] [Substituted, by Rajasthan Act No. 6 of 1993, w.e.f. 9-12-1993.] on such appeal shall be final.
