Section 22 in The Himachal Pradesh Debt Reduction Act, 1976
22. Suit for account of money lent.
(1)A debtor may sue for an account of a loan.(2)In such suit, the court shall allow only such interest as may be permissible under this Act. It shall after taking necessary accounts, declare the account which is still payable by the plaintiff to the defendant and shall on the application of the defendant, if the money is payable, pass a decree in favour of the defendant:Provided that the court shall determine the value of the service rendered in lieu of interest in the prescribed manner.(3)Notwithstanding anything in the Himachal Pradesh Court Fees Act, 1968, the court fee payable on a plaint in a suit under sub-section (1) shall be that prescribed by schedule and the fee payable on an application under sub-section (2) shall be the amount, if any, by which the fee payable on a plaint in suit for the recovery of the amount declared under that sub-section exceeds the fee already paid by the plaintiff on the plaint.
