Section 30(1) in The Bombay Money-Lenders Act, 1946
(1)Any debtor may make an application at any time to the Court, whether the loan [* * *] [The words 'to which the suit related' were deleted by Bombay 50 of 1959, Section 4(a).] has or has not become payable for taking accounts and for declaring the amount due to the money-lender. Such application shall be in the prescribed form and accompanied by the prescribed fee.
