Section 16(1) in The Karnataka Money-Lenders Act, 1961
(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 any provision 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 be cancelled or suspended for such period as it may think fit; and(b)may, if it thinks fit, declare any such money-lender, or if any money-lender is an undivided Hindu family, a company or an unincorporated body, such family, company or body and also any person responsible for the management of the business of moneylending carried on by such family, company or body, to be disqualified from holding any licence in the State for such time as the Court may think fit:Provided that no order or declaration shall be made under this sub-section unless a reasonable opportunity has been given to the person concerned to show cause against the order or declaration proposed to be made.
