Section 2(8) in The Himachal Pradesh, Registration of Money-Lenders' Act, 1976
(8)"loan" means an advance whether secured or unsecured of money or in kind at interest and shall include any transaction which the court finds to be in substance a loan, but shall not include -(a)an advance in kind made by a landlord to his tenant for the purposes of husbandry:Provided that the market value of the return does not exceed the market value of the advance as estimated at the time of advance;(b)a deposit of money or other property in a Post Office Savings Bank, or any other Bank, or with a company, or with a co-operative society, or with any employer, as security from his employees;(c)a loan to or by, or a deposit with, any society or association registered under the Societies Registration Act, 1860 21 of 1860) or under any other enactment;(d)a loan advanced by or to the Central Government or any State Government or by or to any local body or panchayat under the authority of the Central Government or any State Government;(e)a loan advanced by a bank, a co-operative society or a company, whose accounts are subject to audit by a certified auditor under the Companies Act, 1956, (1 of 1956) or under any other law for the time being in force;(f)a loan advanced by a trader to a trader, in the regular course of business, in accordance with trade usage;(g)an advance made on the basis of a negotiable instrument as defined in the Negotiable Instruments Act, 1881, (26 of 1881) other than a promissory note;
