Section 17(5) in The Rajasthan Money-Lenders Act, 1963
(5)Where a court convicts a money-lender of an offence under this Act, or make an order or declaration under clause (a) or clause (b) of sub-section (3), it shall cause the particulars of the conviction, order or declaration, as the case may be, to be endorsed on all the licences held by the money-lender convicted or any other person affected by the order or the declaration and shall cause copies of the order or the declaration to be sent to the [Assistant Registrar] [Substituted, by Rajasthan Act No. 6 of 1993, w.e.f. 9-12-1993. ] by whom the licences were granted for the purpose of entering such particulars in the registers.
