Section 15 in The U.P. Regulation Of Money-Lending Act, 1976
15. Special provisions applicable to claims by money-lender. -
(1)The provisions of this section shall apply to every suit, whether heard ex parte or otherwise -(a)by a money-lender for the recovery of a loan advanced after the commencement of this Act;(b)by a money-lender for the enforcement of any security taken or any agreement, whether by way of settlement of account or otherwise, made after the commencement of this Act in respect of any loan advanced either before or after such commencement;(c)against a money-lender for the redemption of any security given to him after the commencement of this Act in respect of any loan advanced either before or after such commencement.(2)In any such suit, it the Court finds that the money-lender's claim is untrue, wholly or in part, and that the money-lender has omitted to comply with any of the requirements of sub-section (1) of Section 13, the Court may disallow his costs and may also disallow the whole or any part of the interest due to him, and where the omission relates to the requirement of giving a receipt to the debtor for any payment made by him towards the loan or where the principal amount was untruly stated by the money-lender, may also disallow any part of the principal.
