Section 10 in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972
10. Delivery of statement of accounts and copies thereof by moneylender.
(1)Every money-lender shall deliver or cause to be delivered every year to each of his debtors a legible statement of such debtor's accounts signed by the money-lender or his agent of any amount that may be outstanding against such debtor. The statement shall show-(a)the amount of the principal and the amount of interest, separately, due to the money lender;(b)the amount of every payment already received by the money-lender in respect of the loan during the year together with the date on which each payment was made;(c)All payments whether credited in the account of the principal or in the account of interest;(d)the amount of principal and interest remaining unpaid.(2)The statement referred to in sub-section (1) shall be signed by the money-lender or his agent and it shall be in such and shall be supplied to the debtor on or before such date as may be prescribed.(3)Notwithstanding anything contained in sub-section (1) no statement referred to in the said sub-section shall be required to be delivered to a debtor if he is supplied by the money-lender with a pass-book which shall be in the prescribed form and shall contain an up-to-date account of the transaction with the debtor.(4)The money-lender shall on or before the date prescribed under sub-section (2) deliver or cause to be delivered a copy of the statement referred to in sub-section (1) to the prescribed authority.(5)Every money-lender shall send a notice of having advanced any loan to a member of a Scheduled Tribes within thirty days of the date of advance of the loan to the Inspector appointed under Regulation 16. He shall also send a statement to the Inspector in respect of the loans advanced to such a member prior to the commencement of these Regulations within sixty days of such commencement.(6)In respect of any particular loan whether advanced before or after the date on which these Regulations come into force, the money-lender shall on demand in writing being made by the debtor at any time during the period when the loan or any part thereof has not been repaid, and on payment of the prescribed fee, supply to the debtor, or if the debtor so requires to any person specified in that behalf in the demand,-(i)a statement signed by the money-lender or his agent and containing the particulars specified in sub-section (1); or(ii)a copy of any document relating to the loan made by his or any surety therefore.
