Section 23(1) in The Rajasthan Money-Lenders Act, 1963
(1)Every money-lender shall deliver or cause to be delivered every year to each of his debtors a legible statement of such debtor's account signed by the money-lender or his agent of any amount that may be outstanding against such debtor. The statement shall show-(i)the amount of principal, the amount of interest and the amount of fees referred to in section 24, separately, due to the money-lender at the beginning of the year:(ii)the total amount of loans advanced during the year;(iii)the total amount of repayments received during the year; and(iv)the amounts of principal and interest due at the end of the year.The statement shall be signed by the money-lender, or his agent, and shall be in any recognised language. It shall be in such form and shall be supplied to the debtor on or before such date as may be prescribed.The money-lender shall, on or before the aforesaid date, deliver or cause to be delivered a copy of each such [statement to the Assistant Registrar, shall also file his affidavit affirming that he has charged interest on the amount of loans at the rate prescribed under and in accordance with section 29] [Substituted, by Rajasthan Act No. 6 of 1993, w.e.f. 9-12-1993.].
