Section 2(6) in The Rajasthan Money-Lenders Act, 1963
(6)'interest' includes any sum, by whatsoever name called, in excess of the principal paid or payable to a money-lender in consideration of or otherwise in respect of a loan, but does not include any sum lawfully charged by a money-lender for or on account of costs charges or expenses in accordance with the provisions of this Act or any other law for the time being in force;
