Section 10(5) in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972
(5)Every money-lender shall send a notice of having advanced any loan to a member of a Scheduled Tribes within thirty days of the date of advance of the loan to the Inspector appointed under Regulation 16. He shall also send a statement to the Inspector in respect of the loans advanced to such a member prior to the commencement of these Regulations within sixty days of such commencement.
