Section 32(1) in The Bhopal Debt Redemption Act, 1955
(1)Any creditor who, after the commencement of this Act, records in his book of accounts or in the statement of account submitted to the debtor as lent, to an agriculturist or a workman a sum larger than that actually lent, whether by way of charges for expenses, inquiries, fines, bonuses, premia, renewals or otherwise, shall be punished for the first offence with fine which may extend to one hundred rupees, and for a second or subsequent offence with regard to the same or any other agriculturist or workman, with fine which may extend to five hundred rupees.
