Section 6 in Tamil Nadu Debtors' Protection Act, 1934
6. Penalty for non-compliance with sections 3 and 4.
(1)In any suit or proceeding relating to a loan, if the Court finds that a creditor has not maintained an account as required by clause (a) of sub-section (1) of section 3, [or by sub-section (1) of section 4] [Under section 23(2)(iv) of the Tamil Nadu Pawnbrokers Act, 1943 (Tamil Nadu XXIII of 1943), in any area to which the provisions of that Act have been applied by a notification the provision of this Act shall after the expiry of three months from the date of such application and so long as such notification remains in force have effect subject to the modification that in section 5 after the word and figure 'section 3' the word 'and' shall be inserted and the words, bracket and figures 'and in the copy of the entries to be delivered in sub-section (2) of section 4' shall be omitted] he shall not be allowed his costs.(2)If a creditor fails to give to the debtor or his agent a receipt as required by clause (b) of sub-section (1) of section 3 or to furnish, on a requisition made under clause (c) of that sub-section, a statement of account as required therein within one month after such requisition has been made [or if a pawnbroker fails to deliver to the pawner, a copy of the entries as required by sub-section (2) of section 4] [Under section 23(2) of the Tamil Nadu Pawnbroker Act, 1943 (Tamil Nadu Act XXIII of 1943), in any area to which the provision of that Act have been applied by a notification, the provision of this Act shall, after the expiry of three months from the date of such application and so long as such notification remains in force shall have effect subject to the modification that in sub-section (1) of section 6 the words, brackets and figures 'or by sub-section (1) of section 4' shall be omitted and section 23(2)(vi) provides that in the circumstance stated above section 6 shall have effect subject to the modification that in sub-section(2), the words brackets and figures 'or if a pawnbroker fails to deliver to the pawner a copy of the entries as required by sub-section (2) of section 4' shall be omitted ] he shall not be entitled to any interest for the period of the default.
