Section 4(3) in The Kerala Money-Lenders Act, 1958
(3)The licensing authority may by order in writing refuse to grant a licence if such authority is satisfied?(a)that the applicant has not complied with the provisions of this Act or the rules made thereunder in respect of an application for the grant of a licence; or(b)that the applicant has made willful default in complying with or knowingly acted in contravention of any requirement of this Act; or(c)that the applicant has-(i)knowingly participated in or connived at any fraud or dishonesty in the conduct of or in connection with the business of money-lending; or(ii)been found guilty of an offence under Chapter XVII or Chapter XVIII of the Indian Penal Code (Central Act XLV of 1860); or(iii)been found guilty of an offence under section 11 or section 13 .[******************](d)that the application is made within six months of the cancellation of the licence
