Section 19(1) in The Orissa Money-lenders' Act, 1939
(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.]
