Section 24 in The Rajasthan Money-Lenders Act, 1963
24. Fees for certain statements supplied to debtor and Assistant Registrars.
(1)A money-lender may recover from a debtor fees for the statements supplied under sub-section (2) or sub-section (3) of section 22 or sub-section (1) of section 23 to the debtor and to the Assistant Registrar.(2)Such fees shall be recoverable at such rats and in such manner as may be prescribed, subject to the maximum of two rupees per debtor, per year, irrespective of the number of statements supplied to the debtor or to the Assistant Registrar during the relevant year.
