Section 9(1) in The Kerala Money-Lenders Act, 1958
(1)Every moneylender other than a pawn-broker shall-(a)regularly record and maintain or cause to be recorded and maintained, an account showing for each debt separately-(i)the date of the loan, the amount of the principal of the loan and the rate of interest charged on the loan; and(ii)the amount of every payment received by the money-lender in respect of the loan, and the date of such payment.(b)give to the debtor or his agent a receipt for every amount paid by him, duly signed and, if necessary, stamped at the time of such payment.(c)on requisition in writing made by the debtor furnish to him, or, if he so requires, to any person mentioned by him in that behalf in his requisition a statement of account signed by himself or his agent, showing the particulars referred to in clause (a) and also the amount which remains outstanding on account of the principal and of interest and may charge such fee therefor as the Government may prescribe and;(d)submit to the Inspector concerned such returns relating to the loans advanced by him, in such form and at such times as may be prescribed.
