Section 20 in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972
20. Penalty for molestation of debtor.
- Whoever molests or abets the molestation of any debtor for the recovery of any loan 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.Explanation. - For the purpose of this Section a person, who with intend to cause another person to abstain from doing or to do any act which he has a right to do or to abstain from doing :-(a)obstructs or uses violence to or intimidates, such other person; or(b)persistently follows such other person from place to place or interferes with any property owned or used by him or deprive him of or hinders him in, the use thereof; or(c)loiters or does any similar act or near a house or other place where such other person resides, or works or carries on business or happens to be, shall be deemed to molest such other person:Provided that a person who attends at or near such house or place for the purpose only of making a formal demand for payment of a loan due or of obtaining or communicating information shall not amount to molest such other person.(2)Notwithstanding anything contained in the [Code of Criminal Procedure, 1898 (Central Act V of 1898)] [See now Code of Criminal Procedure, 1973 (2 of 1974).] an offence under this section shall be cognizable and bailable.
