Section 14A(1) in Tamil Nadu Pawn Brokers Act, 1943
(1)The licensing authority specified in sub-section (1) of section 4 may, at any time, during the term of any licence, cancel it by an order in writing -(a)if the licensee carries on the business in contravention of any of the provisions of this Act or the rules made thereunder or of the conditions of the licence, or(b)if for any reason or which such authority could have refused to grant the licence to the pawnbroker under sub-section (2) of section 4, is brought to the notice of that authority after the grant of the licence, or(c)if the licensee is convicted for an offence under sub-section (1) of section 15, or(d)if the licensee maintains false accounts.
