Section 8 in Arunachal Pradesh Money Lending (Regulation) Act, 2018
8. Refusal of issue of licence.
(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 made thereunder in respect of an application for the grant of a licence; ·(c)that the applicant has made will ful default in complying with or knowingly acted in contravention of any requirement of this Act;(d)that satisfactory evidence has been produced before the District Registrar that the applicant or any person responsible or proposed to be responsible for the management of the business of money-lending has;(e)that the applicant is not a Arunachal Pradesh Scheduled Tribal;(f)knowingly participated in or connived at any fraud or dishonesty in the conduct of or in connection with the business of money-lending ; or(g)been found guilty of an offence under Chapter XVII or sections 465, 477 or 477-A of Chapter XVIII of the Indian Penal Code.(2)The District Registrar shall, before refusing a licence under sub-section (1), give to the applicant a reasonable opportunity of producing evidence, if any, in support of the application and of showing cause why the licence should not be refused; and record the evidence adduced before him and his reasons for such refusal.(3)An appeal shall lie from the decision of the District Registrar refusing a licence under sub-section (1), to the Divisional Registrar, whose decision thereon shall be final.(4)An appeal against the decision of the District Registrar under sub-section (1) may be filed within three months from the date of the decision;Provided that, the Divisional Registrar may, for reasons to be recorded in writing, entertain the appeal after the expiry of a period of three months from the date of decision of the District Registrar under sub-section (1), if he is satisfied that the appellant was prevented, for the reasons beyond his control, from filing the appeal within a period of three months.
