Section 7(a) in The Orissa Money-lenders' Act, 1939
(a)regularly record and maintain or cause to be recorded and maintained an account showing for each debtor-(i)the date of the loan, the amount of the principal of the loan and the rate per centum per annum of interest charged on the loan;(ii)the amount of every payment received by this money-lender in respect of the loan, and the date of such payment; and(iii)any other terms which may be agreed on between the moneylender and the debtor;
