Section 18 in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972
18. Punishment for advancing smaller amount of loan and receiving interest higher than specified in the accounts or other documents.
(1)Any money-lender, whether licensed or not,-(a)who actually advances an amount less than the amount shown in his accounts, registers, pawn-tickets or other documents relating to the loan; or(b)who receives interest or other charges at a rate higher than the rate shown in the accounts, registers, pawn-tickets or other documents; or(c)who renews loan in contravention of sub-section (7) of Section 8 shall be punishable with imprisonment for a term which may extend to one year or with fine which may extend to two thousand rupees or with both.(2)If a money-lender is convicted of an offence under sub-section (1) after having been previously convicted of such an offence, the Court convicting him on the subsequent occasion may cancel his licence as a money-lender :Provided that such cancellation shall not affect the right of a money-lender to realise loans advanced by him in accordance with the provisions of these Regulations prior to the cancellation of his licence.
