Section 14(2) in Arunachal Pradesh Money Lending (Regulation) Act, 2018
(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).
