Section 6(5) in The Jammu and Kashmir Money Lenders and Accredited Loan Providers Act, 2010
(5)A money lender shall, on a demand in writing by the borrower, and tender of the prescribed sum of expenses, supply a copy of any document relating to a lo i made by him or any security therefore, to the borrower, or if the borrower so requires, to any person specified in that behalf in the demand.
