Section 8 in The U.P. Regulation Of Money-Lending Act, 1976
8. Cancellation and suspension of certificate of registration. -
(1)The Registrar may, at any time, for sufficient cause, cancel or suspend a certificate of registration granted under Section 7:Provided that no order cancelling a certificate shall be passed except after giving to the money-lender an opportunity of showing cause.(2)Where any certificate of registration is suspended or cancelled under sub-section (1), no person shall be entitled to any compensation or to refund of any registration fee.
