Section 7 in The Punjab Registration of Money Lenders Act, 1938
7. When Collector may act.
(1)The Collector may take proceedings suo motu or on the application of any person interested for the cancellation of a money-lender's licence.Provided that no licence shall be cancelled without giving the money-lender a notice in such form as may be prescribed.(2)The Collector may during the period of limitation for an appeal, either of his own motion or on the application of a party interested; review his own order, provided no appeal is pending with Commissioner.
