19. Delivery of statement of accounts and copies thereof by money-lender.
(1)Every money-lender shall deliver or cause to be delivered every year to each of his debtors a legible statement of such debtor's accounts signed by the money-lender or his agent of any account that may be outstanding against such debtor. The statement shall show -(i)[ the amount of principal, the amount of interest and the amount of fees referred to in section 19A, separately, due to the money-lender at the beginning of the year; [These clauses were substituted for the original by Bombay 50 of 1959, Section 4(m).](ii)the total amount of loans advanced during the year;(iii)the total amount of repayment received during the year; and(iv)the amounts of principal and interest due at the end of the year.]The statement shall be signed by the money-lender, or his agent, and shall be in any recognized language. It shall be in such form and shall be supplied to the debtor on or before such date as may be prescribed:[Provided that no such statement shall be required to be delivered to a debtor if he is supplied by the money-lender with a pass book which shall be in the prescribed form and shall contain an up-to-date account of the transactions with the debtor.] [This proviso was added by Bombay 57 of 1949, Section 3(a).]The money-lender shall on or before the aforesaid date deliver or cause to be delivered [a statement containing the particulars specified in causes (i) to (iv)] [These words, brackets and figures were substituted for the words 'a copy of each such statement' by Bombay 57 of 1949, Section 3(b).] to the Assistant Registrar.(2)In respect of any particular loan, whether advanced before or after the date on which this Act comes into force, the money-lender shall, on demand in writing being made by the debtor at any time during the period when the loan or any part thereof has not been repaid, and on payment of the prescribed fee supply to the debtor, or if the debtor so requires to any person specified in that behalf in the demand, a statement, in any recognized language, signed by the money-lender or his agent, and containing the relevant particulars specified in sub-section (1).(3)A money-lender shall, on a demand in writing by the debtor, and tender of the prescribed sum of expenses, supply of a copy of any documents relating to a loan made by him or any security therefor to the debtor, or if the debtor so requires to any person specified in that behalf in the demand.(4)For the purpose of this section "year" means the year for which the accounts of the money-lender are ordinarily maintained in his own books.
