Section 22 in The U.P. Regulation Of Money-Lending Act, 1976
22. Penalties. -
[(1) Whoever willfully contravenes any of the provisions of Section 10, Section 11 or Section 13 shall be punishable with imprisonment for a term which may extend to three years and with fine not less than five thousand rupees.] [Substituted by U.P. Act No. 13 of 2008.](2)Any Court convicting a person under sub-section (1) may also cancel his certificate of registration or suspend it for such period as may be specified, and any Court of appeal or revision may stay the operation of any such order on such terms, if any, as it thinks fit, and may modify or annul such order.(3)No Court shall take cognizance of an offence punish-able under subsection (1) except with the previous sanction of the Registrar.
