Section 37(2) in The Rajasthan Money-Lenders Act, 1963
(2)[ If money-lender contravenes the provisions of sub-section (1), the licensing authority may, after giving reasonable opportunity of being heard, impose upon him a penalty which may extend to Rs.250/-and, if the penalty is not paid within the time fixed for the purpose, cancel the licence.] [Inserted by Rajasthan Act No 6 of 1993, w.e.f. 9-12-1993.]
