Section 4B in Tamil Nadu Money-Lenders Rules, 1959
4B. Refund of fee in certain circumstances.
(1)Where the licensing authority refuses to grant a licence under sub-section (3) of section 4, the application for the refund of licence fee shall be made within a period of two months from the date of receipt of the order refusing to grant licence or from the date of receipt of order on appeal to the Tahsildar of the taluk or the Independent Deputy Tahsildar, as the case may be, having jurisdiction over the place of business of the money-lender.(2)If after obtaining a licence, the licensee does not carry on the money-lending business even on a single day during the period of the licence, the licensee may, within a period of two months from the date of expiry of the licence, apply to the licensing authority for the refund of the fee paid by him. On receipt of the application, the licensing authority shall verify its correctness and may order the refund of the fee paid.
