Section 11C in The Punjab Debtors' Protection Act, 1936
11C. [ Prohibition of charge for expenses on loans. - No money-lender shall receive from a debtor or intending debtor any sum other than reasonable costs of investigating title to the property, costs of stamp, registration of documents and other usual out of pocket expenses, in cases where an agreement between the parties includes a stipulation that property is to be given as security or by way of mortgage and where both parties have agreed to such costs and reimbursement thereof or where such costs, charges or expenses are leviable under any law for the time being in force.] [Inserted by Punjab Act 44 of 1960, section 3(2) and Schedule.]
