Section 10(1) in Andhra Pradesh Micro Finance Institutions (Regulation of Money Lending) Rules, 2011
(1)The Registering Authority shall cancel the Registration accorded to a Micro Finance Institution on violation of any condition of the Act, or any of these Rules or any clauses of the points of the Undertaking submitted in Form 2, or on any complaint filed and found to be valid under Section 14, or suo moto under Section 5(1), including the following:(a)Charging of rates of interest higher than what has been state.d in the application for registration.(b)Attempt to recover any money not permitted under the Act or under these rules on the loans given.(c)Operating in areas not specifically permitted in the Registration.
