(1)Every moneylender other than a pawn-broker shall-(a)regularly record and maintain or cause to be recorded and maintained, an account showing for each debt separately-(i)the date of the loan, the amount of the principal of the loan and the rate of interest charged on the loan; and(ii)the amount of every payment received by the money-lender in respect of the loan, and the date of such payment.(b)give to the debtor or his agent a receipt for every amount paid by him, duly signed and, if necessary, stamped at the time of such payment.(c)on requisition in writing made by the debtor furnish to him, or, if he so requires, to any person mentioned by him in that behalf in his requisition a statement of account signed by himself or his agent, showing the particulars referred to in clause (a) and also the amount which remains outstanding on account of the principal and of interest and may charge such fee therefor as the Government may prescribe and;(d)submit to the Inspector concerned such returns relating to the loans advanced by him, in such form and at such times as may be prescribed.(2)All records or entries made in the books, accounts and documents referred to in sub-section (1) shall be in such language or languages as may be prescribed in respect of any area.(3)A debtor to whom a statement of account has been furnished under clause (c) of sub-section (1) and who fails to object to the correctness of the account shall not by such failure alone be deemed to have admitted the correctness of such account.(4)In the receipt to be given under clause (b) of sub-section (1) or in the statement of account to be furnished under clause (c) of that sub-section the figures shall be entered only in Arabic numerals.(5)In any suit or proceeding relating to a loan if the court finds that a money-lender has not maintained an account as required by clause (a) of sub-section (1), he shall not be allowed his costs.(6)If any money-lender ["other than a pawnbroker"] fails to give to the debtor or his agent a receipt as required by clause (b) of sub-section (1) or to furnish on a requisition made under clause (c) of that sub-section a statement of account as required therein within one month after such requisition has been made, he shall not be entitled to any interest for the period of his default, and shall be liable to a fine not exceeding two hundred and fifty rupees.(7)Notwithstanding any agreement between the parties or any law for the time being in force, when a statement is furnished to a debtor under this section on any day during a month, the interest due shall be calculated as payable for the entire month irrespective of the fact that such statement is furnished on any such day.
