Section 22 in The Rajasthan Money-Lenders Act, 1963
22. Duty of money-lenders to keep accounts and furnish copies.
(1)Every money-lender shall keep and maintain a cash book, a ledger and a receipt book in such form and in such manner as may be prescribed.(2)Every money-lender shall,-(a)deliver or cause to be delivered in the prescribed manner-(i)to the debtor within three months from the date on which a loan is made, a statement in the prescribed form and in any recognised language showing in clear and distinct terms the amount and date of the loan and of its maturity, the nature of the security, if any, for the loan, the name and address of the debtor and of the moneylender and the rate of interest thereon and such other particulars as may be prescribed:Provided that no such statement shall be required to be delivered to a debtor if he is supplied by the moneylender with a pass- book which shall be in the prescribed form and shall contain an up-to-date account of the transactions with the debtor;(ii)to the Assistant Registrar within the said period, a statement containing the particulars referred to in sub-clause (i);(b)upon repayment of a loan in full, mark indelibly every paper signed by the debtor with words indicating payment of cancellation, and discharge every mortgage, restore every pledge, return every note and cancel or re-assign every assignment given by the debtor as security for the loan.(3)Notwithstanding anything contained in sub-clause (ii) of clause (a) of sub-section (2), the State Government may, by order in writing, permit such class of money-lenders as may be specified in the order to deliver or cause to be delivered to the Assistant Registrar a statement containing the particulars referred to in sub-clause (i) of clause (a) of sub-section (2) in respect of all loans, made during every such period as may be specified in the order, and upon the issue of such order a money- lender electing to deliver a periodical statement as provided in this sub-section shall deliver or cause to be delivered the same within a period of thirty days from the date of expiry of the aforesaid period.(4)No money-lender shall receive any payment from a debtor on account of any loan without giving him a clear and complete receipt in the prescribed form for the payment and shall take the signatures of the debtor on the counterfoil of the receipt maintained for the purpose.(5)No money-lender shall receive any payment from a debtor as a pawn, pledge or security for a loan without giving him a plain signed receipt for the same with its description, estimated value, the amount of the loan advanced against it and such other particulars as may be prescribed. Such money-lenders shall maintain the duplicates of such receipts in a separate register.
