Section 8(2) in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972
(2)Every money-lender shall deliver or cause to be delivered to the debtor within thirty days from the date on which a loan is made, a statement in the chief language of the locality showing in clear and distinct terms the amount and date of the loan and of its maturity, the nature of security, if any, for the loan, the name and address of the debtor and of the money-lender and the rate of interest charged :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.
