13. [ Penalty for molestation of debtor. [Section 13 was substituted by section 9, of the Tamil Nadu Money-Lenders (Amendment) Act, 1979 (Tamil Nadu Act 41 of 1979).]
- Whoever molests or abets the molestation of any debtor for the recovery of any loan shall be punished with imprisonment for a term not exceeding six months, but not less than three months:Provided that the Court may, in addition to such imprisonment, impose fine which may extend to one thousand rupees.]
