Section 14(1) in The Bombay Money Lenders Act, 1946
(1)(i)A court passing an order of conviction against a money-lender for an offence under this Act, or(ii)a Court trying a suit to which this Act applies, if satisfied that such money-lender has committed such contravention of the provisions of this Act or the rules as would, in its opinion, make him unfit to carry on the business of money-lending-(a)may order that all the licences held by such money-lender in the [State] [This word was substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] be cancelled or suspended for such time as it may think fit, and(b)may, if it thinks fit, declare any such money-lender, or if any moneylender is an undivided Hindu family, a [[* * company] [These words were substituted for the word 'bank' by Bombay 58 of 1948, section 3 (ii) (b).] or an unincorporated body, Such family, [[* * company] [These words were substituted for the word 'bank' by Bombay 58 of 1948, section 3 (ii) (b).] or body and also any person responsible for the management of the business of money-lending carried on by such family, [[* * company] [These words were substituted for the word 'bank' by Bombay 58 of 1948, section 3 (ii) (b).] or body, to be disqualified from holding any licence in the [State] [This word was substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] for such time as the Court may think fit.
