Section 18A in The Orissa Money-lenders' Act, 1939
18A. Power of the Sub-Divisional Officer and the Tahasildar to cancel registration certificate.
(1)If the Sub-Divisional Officer or the Tahasildar is satisfied that any registered money-lender carrying on the business of money-lending within his jurisdiction has charged interest at a rate higher than the rate specified in Section 7-A, he may pass an order for cancellation of the certificate of registration granted to the money-lender and may disqualify him from being registered as money-lender for such period not exceeding three years, as may be specified in the order :Provided that no order cancelling the certificate of registration shall be passed without giving the money-lender a reasonable opportunity of being heard.(2)An order passed under Sub-section (1) shall forthwith be communicated to the concerned money-lender by the authority who has passed the order.(3)Any person aggrieved by an order cancelling a certificate of registration may, within one month from the date of communication of the order prefer an appeal-(a)if the order is passed by a Tahsildar, before the Sub-Divisional Officer; and(b)if the order is passed by a Sub-Divisional Officer before the Collector.(4)On receipt of an appeal under Sub-section (3), the appellate authority may stay the operation of the order appealed against.(5)The Collector may transfer an appeal preferred under Sub-section (3) to any officer subordinate to him who is above the rank of a Sub-Divisional Officer, for hearing and disposal.(6)All orders passed under Sub-section (1) shall, subject to the order passed in an appeal, if any, be final and shall not be called in question in any Court.(7)An order passed under Sub-section (1) shall, if it is not set aside in appeal, if any, be communicated by the authority passing the order to the concerned Sub-Registrar who shall thereupon make necessary corrections in the register of money-lenders maintained by him.(8)The cancellation of the certificate of registration of money-lender shall not affect his right to realise the loans advanced by him in accordance with the provisions of this Act prior to such cancellation, but he shall not be entitled to the refund of any fee paid in respect of such certificate.
