Section 8(1) in The Rajasthan Money-Lenders Act, 1963
(1)The grant of a licence shall not be refused except on any of the following grounds:-(a)that the applicant, or any person responsible or proposed to be responsible for the management of his business as a money- lender, is disqualified from holding a licence;(b)that the applicant has not complied with the provisions of this Act or the rules in respect of an application for the grant of a licence;(c)that the applicant has made willful default in complying with or knowingly acted in contravention of, any requirement of this Act;(d)that satisfactory evidence has been produced that the applicant or any person responsible or proposed to be responsible for the management of his business of money-lending has-(i)knowingly participated in or connived at any fraud or dishonesty in the conduct of or in connection with the business of money-lending, or(ii)has been convicted of an offence specified in the Schedule to the Act and sentenced to imprisonment for any term with or without any fine:Provided that the State Government may at any time on an application in the prescribed form accompanied by the prescribed fee remove a disqualification under clause (d)(ii) of this sub- section having regard to the time which has elapsed since the order and the circumstances under which it was made or to the time that has elapsed since the conviction and to the nature of the offence.
