Section 2(6) in The Bombay Money-Lenders Act, 1946
(6)"interest" includes any sum, by whatsoever name called, in excess of the principal paid or payable to a money-fender in consideration of or otherwise in respect of a loan, but does not include any sum lawfully charged by a moneylender for or on account of costs, charges or expenses in accordance with the provisions of this Act, or any other law for the time in force;
