Section 15(2) in The U.P. Regulation Of Money-Lending Act, 1976
(2)In any such suit, it the Court finds that the money-lender's claim is untrue, wholly or in part, and that the money-lender has omitted to comply with any of the requirements of sub-section (1) of Section 13, the Court may disallow his costs and may also disallow the whole or any part of the interest due to him, and where the omission relates to the requirement of giving a receipt to the debtor for any payment made by him towards the loan or where the principal amount was untruly stated by the money-lender, may also disallow any part of the principal.
