Section 5(2) in The Kerala Prohibition of Charging Exorbitant Interest Act, 2012
(2)The Court shall, on receipt of a petition under sub-section (1), refer a copy of the petition to the person mentioned in the petition, directing him to give his version of the case within a period of fifteen days or within such other time as may be granted by the Court. The Court may, after due inquiry and after considering the versions of the parties, pass orders recording the satisfaction 'of the loan and interest thereon in full or in part, as the case may be.
