Section 18(1) in The Orissa Money-lenders' Act, 1939
(1)Where in any suit brought in respect of a loan by a registered money-lender, or in respect of any security taken for a loan by a registered money-lender the Court is of opinion that the registered money-lender has been guilty of fraud, the Court shall make an order recording a finding to that effect and fixing a period not exceeding three years as it thinks fit during which the registration certificate granted to the money-lender shall remain cancelled.
