Section 4(3) in Tamil Nadu Money-Lenders Act, 1957
(3)The licensing authority may, by order in writing, refuse to grant a licence, if such authority is satisfied -(a)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; or(b)that the applicant has made wilful default in complying with, or knowingly acted in contravention of, any requirement of this Act; or(c)that the applicant has -(i)knowingly participated in or connived at any fraud or dishonesty in the conduct of, or in connection with, the business of money-lending; or(ii)been found guilty of an offence under Chapter XVII or Chapter XVIII of the Indian Penal Code (Central Act XLV of 1860); or(iii)been found guilty of an offence [under section 10-A or section 11] [Substituted for the expression 'under section 11' by section 3 of the Tamil Nadu Money-Lenders (Amendment) Act, 1979 (Tamil Nadu Act 41 of 1979).] or section 13 on two or more occasions; or(d)that the applicant has had his licence cancelled within six months before the date of application.
