2A. [ Moneylender to deliver voucher to the debtor containing description of loan, etc. [Inserted by M.P. Act No. 30 of 1982.]
(1)Every moneylender shall, on advancing a loan to a debtor forthwith deliver to the debtor a voucher under his signature evidencing the transaction of loan.(2)Such voucher shall contain,-(a)amount or, as the case may be, the quantity of loan advanced;(b)sufficient description of movable or immovable property pledged or mortgaged, as the case may be, so as to enable identification of property;(c)the rate of interest chargeable on the loan advanced;(d)where movable property is being pledged, acknowledgement of the delivery of such movable property by the debtor and receipt thereof by the money-lender; and(e)such other particulars as may be prescribed.(3)The moneylender shall also forward a copy of the voucher delivered to the debtor under sub-section (1) to the [Sub-Divisional Officer] concerned within such time as may be prescribed.]
