Section 27(b) in The Bengal Money-Lenders Act, 1940
(b)if the Court finds that the provisions of either of the said sections have not been so complied with, it may, if the plaintiffs claim is established either wholly or in part, disallow the whole or such portion of the interest found due as may, in the circumstance of the case, appear reasonable to the Court, and may also disallow costs, or in computing the amount of interest due upon the loan, the Court may exclude any period for which the money-lender omitted to comply with the provisions of either of the said sections:
