Section 11 in Arunachal Pradesh Money Lending (Regulation) Act, 2018
11. District Registrar's power to cancel licence.
(1)The District Registrar may, during the term of any licence, cancel the same by an order in writing on the ground that the person to whom it was granted has been guilty of any act or conduct for which he might, under section 8, have refused him the grant of the licence and which act or conduct was not brought to his notice at the time of the grant. ~(2)Before cancelling a licence under sub-section (1) the District Registrar shall give notice in writing to the licences and may hold such inquiry as may be necessary.(3)An appeal shall lie from an order of the District Registrar cancelling a licence under sub-section (1), to the Divisional Registrar whose decision thereon shall be final.(4)An appeal against the order of the District Registrar under sub-section (1) may be filed within three months from the date of the order;Provided that, the Divisional Registrar may, for reasons to be recorded in writing, entertain the appeal after the expiry of a period of three months from the date of the order of the District Registrar under sub-section (1), if he is satisfied that the appellant was prohibited, for the reasons beyond his control, from filing the appeal within a period of three months.
