Section 8(3) in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972
(3)Upon repayment of a loan in full, every money-lender shall mark indelibly every paper signed by the debtor with words indicating payment or cancellation and discharge every mortgage, restore every pledge, return every note and cancel or reassign every assignment given by the debtor as security for the loan.
