Section 19(1) in Arunachal Pradesh Money Lending (Regulation) Act, 2018
(1)(i)A Court passing an order of conviction against a money-lender for an offence under this Act, or(ii)a Court trying a suit, if satisfied that such money-lender has committed such contravention of the provisions of this Act or the rules made thereunder as would, in its opinion, make him unfit to carry on the money-lending,-(a)may order that all the licences held by such money-lender in the State be cancelled or suspended for such time as it may think fit, and(b)may, if it thinks fit, declare any such money-lender, or if any moneylender is an undivided Hindu family, a company or an unincorporated body, such family, company or body and also any person responsible for the management of the money-lending carried on by such family, company or body, to be disqualified from holding any licence in the State, for such time as the Court may thinks fit;Provided that, where any licence held by any money-lender is suspended or cancelled or any money-lender is disqualified from holding any licence under this section, he may appeal against such order to the Court to which an appeal ordinarily lies from the decision of the Court passing the order, and the Court which passed the order or the Court of appeal may, if it thinks fit, pending the appeal, stay the operation of the order under this section.
