Section 18A(1) in The Orissa Money-lenders' Act, 1939
(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.
