Section 6A(2) in The Bengal Money-Lenders Act, 1940
(2)An Inspector appointed under sub-section (1) shall exercise such powers and perform such duties as may be prescribed and may also-(a)call for a copy of the statement of accounts referred to in section 25,(b)apply to the Sub-Registrar for cancellation of the licence of a moneylender if he has reasons to believe that such money-lender is guilty of contravention of any of the provisions of this Act,(c)intervene, with the permission of the Court, in any judicial proceeding under this Act against a money-lender in order to adduce such evidence which may be relevant in connection with such proceeding.
