Section 21 in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972
21. Power to suspend or cancel licences.
(1)The licensing authority may at any time, during the term of any licence, by an order in writing, suspend it for such period as it may deem fit or cancel it-(a)if the licensee carries on the business in contravention of the provisions of these Regulations or the rules made thereunder or of the conditions of the licence; or(b)if any reason for which the licensing authority could have refused to grant the licence to the money-lender under sub-section (3) of Section 4 is brought to the notice of that authority after the grant of the licence; or(c)if the licensee is convicted by a Criminal Court for an offence involving moral turpitude; or(d)if the licensee maintains false accounts; or(e)if the licensee obstructs or wilfully refuses facilities to an Inspector appoint under Section 16 or other authority appointed under these regulations in the performance of his or its duties under these regulations or the rules made thereunder.(2)Before suspending or cancelling a licence under sub-section (1), the licensing authority shall give the licensee a notice in writing stating the grounds on which it is proposed to take action and requiring him to show cause against it within such time as may be specified in the notice.(3)Any person aggrieved by an order of the licensing authority suspending or cancelling a licence may, within one month of the date of communication of such order to him, appeal to the prescribed authority.
