Section 13(1) in The Rajasthan Money-Lenders Act, 1963
(1)Any person may, during the currency of a licence, file an application to the [Assistant Registrar] [Substituted, by Rajasthan Act No. 6 of 1993, w.e.f. 9-12-1993.] for the cancellation of the licence issued to a money-lender on the ground that such money-lender has been guilty of any act or conduct for which the [Assistant Registrar] [Substituted, by Rajasthan Act No. 6 of 1993, w.e.f. 9-12-1993.] may, under section 8, refuse to grant a licence.
