Section 7 in The Punjab Registration of Money-lender's Act, 1938
7. When Collector may act.
(1)The Collector may take proceedings suo motu or on the application of any person interested for the cancellation of a money-lender's licence:Provided that no licence shall be cancelled without giving the money-lender a notice in such form as may be prescribed.(2)The Collector may during the period of limitation for an appeal, either of his own motion or on the application of a party interested, review his own order, provided no appeal is pending with the Commissioner.
