(1)The licensing authority may, at any time, during the term of any licence, cancel it by an order in writing-(a)if the licensee caries on the business in contravention of any of the provisions of the Act 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 for an offence under section 9 or section 11 or section 13 or(cc)if the licensee carries on business without furnishing the security or additional security as provided in this Act; or.(d)if the licensee maintains false accounts.(2)Before canceling 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)Every order of the licensing authority under this section shall be communicated to the licensee in such manner as may be prescribed.
