Section 30(1) in The Bengal Money-Lenders Act, 1940
(1)[no borrower other than a borrower of commercial loan] [Words substituted for the words 'no borrower' by W.B. Act 4 of 1981, w.e.f. 2.2.1981.] shall be liable to pay after commencement of this Act-(a)any sum in respect of principal and interest which together with any amount already paid or included in any decree in respect of a loan exceeds twice the principal of the original loan,(b)on account of interest outstanding on the date up to which such liability is computed, a sum greater than the principal outstanding on such date,(c)[ any interest other than simple interest at a rate per annum not exceeding in the case of-] [[Sub-clause (c) substituted by W.B. Act 21 of 1965, which was earlier as under:- '(c) interest at a rate per annum exceeding in the case of-(i)unsecured loan, ten per centum simple,(i)unsecured loans- twelve and a half per centum,(ii)secured loans- ten per centum-whether such loan was advanced or such amount was paid or such decree was passed or such interest accrued before or after the commencement of this Act;(ii)secured loans, eight per centum simple,'.]]
