Section 16(2) in The Jammu and Kashmir Money Lenders and Accredited Loan Providers Act, 2010
(2)the registering authority may, at any time for sufficient cause, suspend or cancel a registration granted under section 13 :Provided that no order suspending or cancelling the registration shall be passed except after giving the accredited loan provider an opportunity to show cause against the proposed action.Explanation :- For the purposes of sub-section (2), prosecution or conviction of accredited loan provider for violation any of the provisions of this Act shall be sufficient cause for suspension or cancellation of the registration.
