Section 14(1) in Maharashtra Money-Lending (Regulation) Act, 2014
(1)Any person may, during the validity of a licence, file an application to the District Registrar for the cancellation of the licence issued to a money-lender on the ground that such money-lender has been guilty of any act or conduct for which the District Registrar may under section 8, refuse him the grant of a licence. At the time of filing his application, the said person shall deposit such amount not exceeding [five hundred rupees] [These words were substituted for the letters and figures 'Rs. 100' by Mah. 23 of 2014, section 6.], as the District Registrar may deem fit.
