11. Money-lender advancing smaller amount or securing higher interest than that specified in the accounts, etc., to be punishable.
(1)Any money-lender whether licensed or not-(a)who actually advances an amount less than the amount shown in his accounts or registers or other documents relating to the loan, or(b)who takes or receives interest or any other charge at a rate higher than the rate shown in the accounts, registers or documents aforesaid or allowed under this Act shall be punished with imprisonment which may extended to six months or with fine which may extend to one thousand rupees or with both.(2)If a money-lender is convicted of an offence under sub-section (1) the Court convincing him may cancel his licence as a money-lender.
