Section 4B(1) in Tamil Nadu Money-Lenders Rules, 1959
(1)Where the licensing authority refuses to grant a licence under sub-section (3) of section 4, the application for the refund of licence fee shall be made within a period of two months from the date of receipt of the order refusing to grant licence or from the date of receipt of order on appeal to the Tahsildar of the taluk or the Independent Deputy Tahsildar, as the case may be, having jurisdiction over the place of business of the money-lender.
