Section 14 in Andhra Pradesh Micro Finance Institutions (Regulation of Money Lending) Rules, 2011
14. Disclosure of interest rates.
(1)All Micro Finance Institutions registered under this Act shall display the effective interest rates being charged on the loans given by them prominently in all their offices; and the same shall be furnished to the borrowers in writing.(2)Non-display of the effective rate of interest shall be an offence punishable under Section 18 of the Act.
