19A. [ Fees for certain statements supplied to debtor to Assistant Registrars. [Section 19A was inserted by Bombay 58 of 1948, Section 8.]
(1)A money-lender may recover from a debtor fees for the statements [or a pass book] supplied to him under sub-section (2) of section 18 or sub-section (1) of section 19 and in respect of copies of such statements supplied to the Assistant Registrar under the said sub-section [or in respect of copies of statements supplied to him under sub-section (2A) of section 18.] [These words, brackets, figures and letter were added by Bombay 13 of 1951, Section 7(2).](2)Such fees shall be recoverable at such rates and in such manner as may be prescribed, subject to the maximum of two rupees per debtor, per year, irrespective of the number of statements or copies thereof supplied to the debtor or the Assistant Registrar during the relevant year.]
