Section 35 in The United Provinces Agriculturists Relief Act 1934
35. Penalty for entering in books of accounts a sum larger than that actually lent and for not giving receipts.
(1)Any creditor who after the commencement of this Act, records in his books of accounts or in the statement of account submitted to the debtor as lent to an agriculturist a sum larger than that actually lent, whether by way of charges for expenses, inquiries, fines, bonuses, premia, renewals, or otherwise, shall be punished for the first offence with fine which may extend to one hundred rupees, and, for a second or subequent offence with regard to the same or any other agriculturist, with fine which may extend to five hundred rupees.(2)Where in any suit concerning a loan taken by an agriculturist the Court finds that the creditor has, without reasonable cause, refused or neglected to deliver to the debtor a receipt for any payment by him on account of such loan or to credit such payment on the written instrument securing such loan, it may award the debtor such compensation not exceeding double the amount of such payment as it may consider proper.
