(1)Every Money-Lender shall deliver or cause to be delivered every year to each of his debtors within thirty days after the expiry of the year, a legible statement in the prescribed form of such debtor's accounts and of any amount that may be outstanding against such debtor. The statement shall contain the following particulars, namely:-(i)the principal amount, the interest and the expenses due to the Money-Lender at the beginning of the year,(ii)the total amount of loans advanced during the year;(iii)the total amount of repayment received during the year;(iv)the principal amount and interest due at the end of the year; and(v)particulars of location of article as a pawn, pledge or security where it is kept.
