Section 13(1) in The U.P. Regulation Of Money-Lending Act, 1976
(1)Every money-lender shall -(a)mention or cause to be mentioned in every document evidencing a loan advanced by him in the course of his money- lending business -(i)the true principal amount; and(ii)his registration number;(b)maintain such accounts, forms and registers as may be prescribed and furnish to Registrar such periodical returns as may be prescribed;(c)issue to the debtor or his agent a receipt attested by at least one witness for every payment made by him; and(d)on payment of the prescribed charges, furnish to the debtor such documents or yearly statements of accounts as may be prescribed.(e)[ give one month notice to the debtor for the recovery of loan and a copy of such notice shall be sent to the Registrar.] [Inserted by U.P. Act No. 13 of 2008]
