(1)No person shall knowingly send or deliver or cause to be sent or delivered to any person except in response to his written request any circular or other document advertising the name or address of a money-lender, or containing an invitation-(a)to borrow money from a money-lender ; or(b)to enter into any transaction involving the borrowing of money from a money-lender ; or(c)to apply to any place with a view to obtaining information or advice as to borrowing any money from a money lender.
