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State of Rajasthan - Section

Section 43 in The Rajasthan Money-Lenders Act, 1963

43. Compounding of offences.

(1)[Subject to the provisions of sub-section (2), the offences punishable] [Inserted by Rajasthan Act No 6 of 1993, w.e.f. 9-12-1993.] under various sections specified in the first two columns of the table next following may be compounded by the persons mentioned in the third column of that table:-Table
Offence Section applicable Person by whom offence may be compounded
Receiving payment without a receipt oraccepting any article as pawn or pledge or security for a loanwithout giving a plain signed receipt. 22(4) and (5), 40 The debtor by whom or on whose behalf paymentis made or by whom the article is pawned, pledged or given assecurity.
Charging or receiving interest at a rateexceeding the maximum rates fixed under sub-section (1) ofsection 29. 29, 40 The debtor from whom the interest is charged or received.
Charging any sum for expenses on loan by money lenders. 30, 40 The debtor from whom any sum for expenses on loan ischarged.
Entering of wrong sum in bond etc. 38 The debtor from whom the documents is taken.
[x x x] [Deleted by Rajasthan Act No 6 of 1993, w.e.f. 9-12-1993.]    
(2)[ The offences punishable under the sections specified below may be compounded subject to the payment of the compounding fee not exceeding the amount mentioned below by the person charged with the offence to the Registrar:-
(i) offence under section 5 Rs. 1000/-
(ii) offences under sub-section (2),(4) and (5) of section 22and section 23 Rs.200/-
(iii) offence under section 29 Rs.500/-
(iv) offence under section 30 Rs.250/-
(v) offence under section 38 Rs.100/-]
[Substituted by Rajasthan Act No 6 of 1993, w.e.f. 9-12-1993.]
(3)The composition of an offence under this section shall have the effect of an acquittal of the accused with whom the offence has been compounded.