Section 2(7) in The Jammu and Kashmir Money Lenders and Accredited Loan Providers Act, 2010
(7)"interest" includes the return to be made over and above what is actually lent, whether the same is charged or sought to be recovered specifically by way of interest or otherwise, but does not include any sum lawfully charged by a money lender or accredited loan provider as costs, charges, expenses towards evaluation, assessment and creation of the security ;
