Section 38 in The Rajasthan Money-Lenders Act, 1963
38. Entry of wrong sum in bond etc. to be an offence.
(1)No money-lender shall take any promissory note, acknowledgement, bond or other writing which does not state the actual amount of the loan or which states such amount wrongly or take from any debtor any instrument in which blanks are left to be filled after execution.(2)Whoever contravenes the provisions of sub-section (1) shall, on conviction, be punishable with fine which may extend to one thousand rupees or with imprisonment of either description which may extend to six months or with both.
