Section 18B(4) in The Orissa Money-lenders' Act, 1939
(4)If the authority referred to in Sub-section (2) is satisfied that a money-lender has transacted business in excess of the amount specified in his registration certificate, he may issue an order cancelling the said certificate and may also disqualify him from being registered as a moneylender for such period not exceeding three years as may be specified in the order.
