Section 7(4) in The U.P. Regulation Of Money-Lending Act, 1976
(4)Such certificates shall be valid throughout Uttar Pradesh and shall, unless cancelled or suspended earlier under this Act, remain in force for a period of [three years] [Substituted by U.P. Act No. 13 of 2008 for the words 'ten years'.] from the date to its commencement, and the moneylender shall, on payment of such fee as may be prescribed, be entitled to renewal his certificate, unless the Registrar, for sufficient cause, refuses to renew the certificate:Provided that no order refusing to renew a certificate shall be passed except after giving to the money-lender an opportunity of showing cause.
