14. Power to [cancel or suspend licences] [Substituted for the words 'cancel licences' by section 2(a) of the Tamil Nadu Money-Lenders (Amendment) Act, 1982 (Tamil Nadu Act 51 of 1982).], etc.
(1)The licensing authority may, at any time, during the term of any licence, cancel it by an order in writing -(a)if the licensee carries on the business in contravention of any of the provisions of this Act or the rules made thereunder or the conditions of the licence, or(b)if any reason for which the licensing authority could have refused to grant the licence to the money-lender under sub-section (3) of section 4, is brought to the notice of that authority after the grant of the licence, or(c)if the licensee is convicted for an offence under [section 10-A or section 11] [Substituted for the expression 'under section 11' by section 10 of the Tamil Nadu Money-Lenders (Amendment) Act, 1979 (Tamil Nadu Act 41 of 1979).] or section 13, or(d)if the licensee maintains false accounts or is found to molest or abet the molestation of any debtor for the recovery of any debt.(2)Before cancelling a licence under sub-section (1), the licensing authority shall give the licensee a notice in writing stating the grounds on which it is proposed to take action and requiring him to show cause against it within such time as may be specified in the notice.[(2-A) Notwithstanding anything contained in sub-section (1) or sub-section (2), where, in the opinion of the licensing authority, any licence granted under this Act is liable to be cancelled under sub-section (1), the licensing authority may, pending cancellation of the licence under sub-section (1) and for reasons to be recorded in writing, suspend any licence granted under this Act, and in such a case, no show cause notice is necessary.] [Sub-section (2-A) was inserted by section 2(b) of the Tamil Nadu Money-Lenders (Amendment) Act, 1982 (Tamil Nadu Act 51 of 1982).](3)Any person aggrieved by an order of the licensing authority cancelling a licence may, within one month of the date of communication of such order to him, appeal to the prescribed authority.
