Section 40(1) in The Bengal Money-Lenders Act, 1940
(1)No lender shall take from a borrower or intending borrower any note, promise to pay, power of attorney, bond or security which does not state [the address of the borrower, the date and place of the transaction,] [Words Inserted by W.B. Act 21 of 1965.] the actual amount of the loan, the rate of interest charged and the time, if any, within which the principal is stipulated to be repaid in full, or which states any of such particulars incorrectly, nor shall he take from any borrower or intending borrower any instrument in which any entry is left blank for completion at a later date.
