Section 14(1) in Tamil Nadu Money-Lenders Act, 1957
(1)The licensing authority may, at any time, during the term of any licence, cancel it by an order in writing -(a)if the licensee carries on the business in contravention of any of the provisions of this Act or the rules made thereunder or the conditions of the licence, or(b)if any reason for which the licensing authority could have refused to grant the licence to the money-lender under sub-section (3) of section 4, is brought to the notice of that authority after the grant of the licence, or(c)if the licensee is convicted for an offence under [section 10-A or section 11] [Substituted for the expression 'under section 11' by section 10 of the Tamil Nadu Money-Lenders (Amendment) Act, 1979 (Tamil Nadu Act 41 of 1979).] or section 13, or(d)if the licensee maintains false accounts or is found to molest or abet the molestation of any debtor for the recovery of any debt.
