Section 35(1) in The United Provinces Agriculturists Relief Act 1934
(1)Any creditor who after the commencement of this Act, records in his books of accounts or in the statement of account submitted to the debtor as lent to an agriculturist a sum larger than that actually lent, whether by way of charges for expenses, inquiries, fines, bonuses, premia, renewals, or otherwise, shall be punished for the first offence with fine which may extend to one hundred rupees, and, for a second or subequent offence with regard to the same or any other agriculturist, with fine which may extend to five hundred rupees.
