Section 39 in The Rajasthan Money-Lenders Act, 1963
39. Penalty for molestation.
- Whoever molests, or abets the molestation of a debtor for the recovery of a debt due by him to a creditor shall, on conviction, be punishable with imprisonment of either description which may extend to three months or with fine which may extend to five hundred rupees or with both.Explanation. - For the purpose of this section, a person who, with intent to cause another person to abstain from doing any act which he has a right to do or to do any act which he has a right to abstain from doing-(a)obstructs or uses violence to or intimidates such other person, or(b)persistently follows such other person from place to place or interferes with any property owned or used by him or deprives him of or hinders him in, the use thereof, or(c)loiters near a house or other place where such other person resides or works or carries on business or happens to be or does any act calculated to annoy or intimidate such other person,shall be deemed to most such other person:Provided that a person who goes to such house or place in order merely to obtain or communicate information shall not be deemed to molest.
