Section 3(5) in Telangana Money Lenders Act, 1349 F.
(5)(a)No money-lender shall carry on in any district the business of money-lending without obtaining a licence provided for in sub-section (2);(b)If any person contravenes the provisions of clause (a), he shall be punished with rigorous imprisonment for a term which may extend to six months or with fine or with both. The fine imposed shall, in case of default, be recoverable as arrears of land revenue. The Collector shall have power to award punishment under this clause. An appeal against his order shall lie to the Sessions Judge;(c)An offence under this sub-section shall be cognizable and bailable.
