Section 11 in The Punjab Registration of Money Lenders Act, 1938
11. Appeals, reviews and certificates.
(1)An appeal shall lie to the Commissioner against the order of the Collector under Section 6 cancelling a licence provided that the appeal shall be instituted within 30 days' of the order appealed against, not including the period requisite for obtaining copies of such order.(2)If the money-lender or the appellant is not present at the time of announcement of the original or the appellate order, the order shall be communicated to him in such manner as may be prescribed.(3)The Commissioner may, in dismissing an appeal, grant to the money-lender a certificate specifying the loans in respect of which a suit may be instituted by him or the decrees in respect of which an application for execution may be presented. c(4)A money-lender without appealing against an order of the Collector under Section 6, may within 30 days of the Collector's order cancelling his licence, apply to the Commissioner for a certificate of the nature specified in sub-clause (3).(5)The Commissioner may either on his own motion, or on the application of a party interested, review his own order at any time within 30 days of the communication of his appellate Order to the money-lender concerned.
