Section 18(2) in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972
(2)If a money-lender is convicted of an offence under sub-section (1) after having been previously convicted of such an offence, the Court convicting him on the subsequent occasion may cancel his licence as a money-lender :Provided that such cancellation shall not affect the right of a money-lender to realise loans advanced by him in accordance with the provisions of these Regulations prior to the cancellation of his licence.
