Section 17(1) in The Rajasthan Money-Lenders Act, 1963
(1)A court passing an order of conviction against a money-lender for an offence under this Act, or a court trying a suit to which this Act applied, if satisfied that such money-lender has committed such contravention of the provisions of this Act or the rules made thereunder as would, in its opinion, make him unfit to carry on the business of money-lending may -(a)if it is a competent court, pass an order under sub-section (3): or(b)if it is not a competent court, record its opinion and forward the proceedings to a competent court having jurisdiction in the place where such court is held.
