Section 7(b) in The Orissa Money-lenders' Act, 1939
(b)give to the debtor, or his agent, a receipt for every sum paid by or on behalf of the debtor duly signed and, if necessary, stamped at the time of such payment; or within a reasonable time, after it. The money-lender shall also, on demand, permit the debtor or his agent to endorse such payment on the document, if any, evidencing the loan; and
