Section 4 in Tamil Nadu Prohibition of Charging Exorbitant Interest Act, 2003
4. Penalty.
- Notwithstanding anything contained in the Money-lenders Act, whoever contravenes the provisions of section 3 or molests or abets the molestation of any debtor for recovery of any loan shall be punishable with imprisonment for a term which may extend to three years and also with fine which may extend to thirty thousand rupees.
