Section 19(1) in The Bombay Money Lenders Act, 1946
(1)Every money-lender shall deliver or cause to be delivered every year to each of his debtors a legible statement of such debotrs' accounts 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 19A, separately, due to the money-lender at the beginning of the year; [These clauses were substituted for the original by Bombay 50 of 1959, section 4 (m).](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:[Provided that no such statement shall be required to be delivered to a debtor if he is supplied by the money-lender with a pass book which shall be if the prescribed form and shall contain an up-to-date account of the transactions with the debtor.] [This proviso was added by Bombay 57 of 1949, section 3 (a).]The money-lender shall on or before the aforesaid date deliver or cause to be delivered [a statement, containing the particulars specified in clauses (i) to (iv)] [These words, brackets and figures were substituted for the words 'a copy of each such statement' by Bombay 57 of 1949, section 9 (b).] to the Assistant Registrar.
