Section 16A(1) in The Kerala Money-Lenders Act, 1958
(1)The licensing authority may, at any time, by order in writing, forfeit to the Government the whole or any portion of the security furnished under sub-section (2A) of section 4,(a)if the licensee carries on the business of money lending in contravention of any of the provisions of this Act or the rules made thereunder or the conditions of the licence; or(b)If the licensee is convicted of an offence under section 11 or section 13; or(c)if the licensee maintains false accounts.
