(1)Any money-lender who-(a)carries on business as such without being registered as a moneylender; or(b)receives interest at a rate higher than the rate specified in Section 7-A; or(c)actually advances an amount less than the amount shown in his accounts, registers, pawn-tickets or other documents relating to the loan;(d)[ takes from the debtor or intended debtor any document in which any entry or entries left blank; [Inserted vide Orissa Act No. 18 of 1986.]shall, on conviction, be punishable with imprisonment for a term which may extend to one year or with fine which may extend to one thousand rupees or with both.](2)Any money-lender who without sufficient cause-(a)falls to put the mortgagor or his successor-in-interest, as the case may be, in possession of the property as required by Sub-section (2) or Sub-section (3) of Section 17; or(aa)[ in the case of a possessory mortgage within the meaning of Section 17 which is discharged prior to the completion of a period of seven years from the date of the mortgage, fails to put the mortgagor or his successor-in-interest, as the case may be, in possession of the mortgaged property within three months from the date of such discharge; or] [Inserted vide Orissa Act No. 7 of 1977.](b)fails to make an application to the Court as required by Subsection (4) of that section; shall, on conviction, be punishable with imprisonment for a term which may extend to one year or with fine which may extend to one thousand rupees or with both.(3)Any money-lender or his agent who contravenes any provision of this Act shall, on conviction, if such contravention is not punishable under Sub-section (1) or Sub-section (2),, be punishable with fine which may extend to one thousand rupees.
