22. Delivery of statement of yearly accounts and documents to debtors by Money-Lender.
(1)Every Money-Lender shall deliver or cause to be delivered every year to each of his debtors within thirty days after the expiry of the year, a legible statement in the prescribed form of such debtor's accounts and of any amount that may be outstanding against such debtor. The statement shall contain the following particulars, namely:-(i)the principal amount, the interest and the expenses due to the Money-Lender at the beginning of the year,(ii)the total amount of loans advanced during the year;(iii)the total amount of repayment received during the year;(iv)the principal amount and interest due at the end of the year; and(v)particulars of location of article as a pawn, pledge or security where it is kept.(2)The statement to be delivered under sub-section (1) shall be signed by the Money-Lender or his agent, and shall be in local language, or, if so required by debtor, then, in Hindi or English.(3)In respect of any particular loan, whether advanced before or after the appointed day, the Money-Lender shall, on a demand in writing being made by the debtor at any time during the period when the loan or any part thereof is outstanding, supply to the debtor, or, if the debtor so requires, to any person specified in that behalf in the demand, -(a)a statement written in the language referred to in sub-section (2), signed by the Money-Lender or his agent, and containing the relevant particulars specified in sub-section (i);(b)a copy of any document relating to a loan made by him or of any security thereof.Explanation. - For the purposes of this section "year" in relation to any Money-Lender, means the financial year.
