Section 19A(1) in The Bombay Money-Lenders Act, 1946
(1)A money-lender may recover from a debtor fees for the statements [or a pass book] supplied to him under sub-section (2) of section 18 or sub-section (1) of section 19 and in respect of copies of such statements supplied to the Assistant Registrar under the said sub-section [or in respect of copies of statements supplied to him under sub-section (2A) of section 18.] [These words, brackets, figures and letter were added by Bombay 13 of 1951, Section 7(2).]
