Section 14 in Arunachal Pradesh Money Lending (Regulation) Act, 2018
14. Application for cancellation of licence.
(1)Any person may, during the validity of a licence, file an application to the District Registrar for the cancellation of the licence issued to a moneylender on the ground that such money-lender has been guilty of any act or conduct for which the District Registrar may under section 8, refuse him the grant of a licence. At the time of filing his application, the said person shall deposit such amount not exceeding rupees five hundred as the District Registrar may deem fit.(2)On the receipt of such application and deposit or of a report to that effect from an officer acting under section 16, the District Registrar shall hold an inquiry and if he is satisfied that the money-lender has been guilty of such act or conduct, he may cancel the licence of the moneylender and may also direct the return of the deposit made under sub-section (1).(3)If in opinion of the District Registrar an application made under sub-section (1) is frivolous or vexatious, he may, out of the deposit made under subsection (1), direct to be paid to the money-lender such amount as he deems fit as compensation.
