Section 23 in The Rajasthan Money-Lenders Act, 1963
23. Delivery of statement of accounts and copies thereof by money-lender.
(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.].(2)In respect of any particular loan, whether advanced before or after the date on which this Act comes into force, the money- lender shall on demand in writing being made by the debtor at any time during the period when the loan or any part thereof has not been repaid, and on payment of the prescribed fee supply to the debtor, or if the debtor so requires to any person specified in that behalf in the demand, a statement, in any recognised language, signed by the money-lender or his agent, and containing the relevant particulars specified in sub-section (1):(3)A money-lender shall, on a demand in writing by the debtor and on tender of the prescribed sum of expenses, supply a copy of any document relating to a loan made by him or any security therefor to the debtor, or if the debtor so requires to any person specified in that behalf in the demand.(4)For the purpose of this section, "year" means the year for which the accounts of the money-lender are ordinarily maintained in his own books.
