Section 4B(1) in The Karnataka Pawnbrokers Act, 1961
(1)The licensing authority may, at any time, by order in writing, forfeit to the Government the whole or any portion of the security deposit paid or deemed to have been paid under sub-section (2) of section 4A, if the licensee,—(a)carries on the business of money lending in contravention of any of the provisions of this Act or the rules made thereunder or the conditions of licence; or(b)is convicted of an offence under sub-section (3) of section 9, section 15, section 16 or section 16A or section 18; or(c)maintains false accounts.
