Section 11 in The Orissa Money-lenders' Rules, 1987
11. Money-lenders to furnish statement of accounts to the debtor.
- Within fifteen days from the date of demand by the debtor the registered money-lender shall, in respect of every loan referred to in Section 7, deliver or send by registered post to the debtor or his agent a statement of accounts in Form V signed by himself or his agent showing the balance or amount that may be outstanding against such debtor an account of the principal and interest at the time of delivering or sanding by registered post the said statement of accounts :Provided that such demand shall only be made once in a year.
