Section 26(2) in The Bombay Money-Lenders Act, 1946
(2)Any sum received by a money-lender in contravention of sub-section (1) from a debtor or intending debtor on account of costs, charges or expenses referred to in that sub-section shall be recoverable from the money-lender as debt due from him to the debtor or, as the case may be, intending debtor, or shall be liable to be set off against the loan actually lent to the debtor or intending debtor.] [Section 26 was renumbered as sub-section (1) and sub-section (2) was inserted by Maharashtra 76 of 1975, Section 14.]
