Section 14(3) in The Bombay Money-Lenders Act, 1946
(3)Any licence required by a Court for endorsement in accordance with subsection (2) shall be produced by the person by whom it is held in such manner and within such time as may be directed by the Court and any person who, without reasonable cause, makes default in producing the licence so required shall be liable, on conviction, to a fine not exceeding Rs. 500 for each day for period during which the default continues.
