Section 21(2) in The Karnataka Money-Lenders Act, 1961
(2)In respect of any particular loan, whether advanced before or after the date on which this Act comes into force, the money-lender shall, on demand in writing being made by the debtor at any time during the period when the loan or any part thereof has not been repaid, and on payment of the prescribed fee supply to the debtor or if the debtor so requires, to any person specified in that behalf in the demand, a statement, either in Kannada or in English, signed by the money-lender or his agent, and containing the relevant particulars specified in sub-section (1).
