Section 17(3) in The Rajasthan Money-Lenders Act, 1963
(3)A competent court referred to in clause (a) of sub-section (1) or to which proceedings are submitted under sub-section (2), -(a)may order that all the licences held by any money-lender in the State, referred to in sub-section (1), be cancelled or suspended for such time as it thinks fit,(b)may, if it thinks fit, declare any such money-lender, or if such money-lender is an undivided Hindu family, a company or an un-incorporated body, such family, company or body and also any person responsible for the management of the business of money-lending carried on by such family, company or body, be disqualified from holding any licence in the State for such time as the court may thinks fit:Provided that no order or declaration shall be made under this sub-section unless a reasonable opportunity has been given to the person concerned to show cause against the order or declaration proposed to made.
