Section 15 in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972
15. Employment of debt collectors.
(1)No person shall be employed by any money-lender for the purpose of demanding or recovering any loan due to him unless such person is in possession of a certificate authorising him to act as a debt collector granted under this section.(2)The certificate to be granted under sub-section (1) shall be in such form and for such period, shall contain such, particulars, and shall be granted by such authority as may be prescribed.
