Section 24(2) in The Bengal Money-Lenders Act, 1940
(2)Every money-lender shall-(a)deliver to the borrower at the time a loan is advanced a statement in Bengali or English as the borrower may desire, in such form as may be prescribed and showing such details of the conditions of the loan and such other information connected therewith as may be prescribed;(b)give to the borrower a plain and complete receipt for every payment made on account of any loan at the time of such payment;(c)upon repayment in full of a loan mark indelibly with words indicating full payment or cancellation every paper signed by the borrower, and discharge any mortgage, restore any pledge, return any note and cancel any assignment given by the borrower as security.
