Section 13 in The Rajasthan Money-Lenders Act, 1963
13. Application for cancellation of licence.
(1)Any person may, during the currency of a licence, file an application to the [Assistant Registrar] [Substituted, by Rajasthan Act No. 6 of 1993, w.e.f. 9-12-1993.] for the cancellation of the licence issued to a money-lender on the ground that such money-lender has been guilty of any act or conduct for which the [Assistant Registrar] [Substituted, by Rajasthan Act No. 6 of 1993, w.e.f. 9-12-1993.] may, under section 8, refuse to grant a licence.(2)Alongwith such application the said person shall deposit such amount not exceeding one hundred rupees as the [Assistant Registrar] [Substituted, by Rajasthan Act No. 6 of 1993, w.e.f. 9-12-1993.] may deem fit.(3)On the receipt of such application and deposit or of a report to that effect from an officer acting under section 16, the [Assistant Registrar] [Substituted, by Rajasthan Act No. 6 of 1993, w.e.f. 9-12-1993. ] shall hold an inquiry in the prescribed manner and, if he is satisfied that the money-lender has been guilty of such act or conduct, he may cancel the licence of the money-lender and may also direct the return of the deposit made under sub-section (2).(4)If in the opinion of the [Assistant Registrar] [Substituted, by Rajasthan Act No. 6 of 1993, w.e.f. 9-12-1993.] an application made under sub-section (1) is frivolous or vexatious, he may, out of the deposit made under sub-section (2), direct to be paid to the money-lender such amount as he deems fit as compensation.(5)Any person aggrieved by an order of the [Assistant Registrar] [Substituted, by Rajasthan Act No. 6 of 1993, w.e.f. 9-12-1993. ] under sub-section (3) or sub-section (4), may within sixty days from the date on which the order is communicated to him and on payment of such fee as may be prescribed appeal to the [Registrar] [Substituted, by Rajasthan Act No. 6 of 1993, w.e.f. 9-12-1993.] and the order of the [Registrar] [Substituted, by Rajasthan Act No. 6 of 1993, w.e.f. 9-12-1993.] on such appeal shall be final.
