Section 9 in Andhra Pradesh Micro Finance Institutions (Regulation of Money Lending) Act, 2011
9. Maximum amount of interest recoverable on loans and discharge of loans in certain cases.
(1)No MFI shall recover from the borrower towards interest in respect of any loans advanced by it, whether before or after commencement of this Act, an amount in excess of the principal amount.(2)All loans in respect of which an MFI has realized from the borrower, whether before or after commencement of this Act, an amount equal to twice the amount of the principal, shall stand discharged and the borrower shall be entitled to obtain refund and the MFI shall be bound to refund the excess amount paid by the borrower.
