Section 14(1) in Arunachal Pradesh Money Lending (Regulation) Act, 2018
(1)Any person may, during the validity of a licence, file an application to the District Registrar for the cancellation of the licence issued to a moneylender on the ground that such money-lender has been guilty of any act or conduct for which the District Registrar may under section 8, refuse him the grant of a licence. At the time of filing his application, the said person shall deposit such amount not exceeding rupees five hundred as the District Registrar may deem fit.
