Section 3(2) in Telangana Money Lenders Act, 1349 F.
(2)Every money-lender, in order to get his name registered, shall present an application in writing in the prescribed form to the competent officer and the said officer shall on such application being presented, register the applicant's name and grant a licence in the prescribed form and written prescribed period:Provided that the licensing authority may, if he has reason to believe that a money-lender is of undesirable conduct, refuse to grant or to renew a licence and shall record the reasons therefor. Where the licensing authority is a Tahsildar an appeal from his order shall lie to the Collector and to the [Board of Revenue] [Substituted for the word 'Subedar' by the Andhra Pradesh Adaptation of Laws Order, 1957.] where the licensing authority is a Collector. The decision of the appellate authority shall be final.
