Section 35(3) in The Rajasthan Money-Lenders Act, 1963
(3)The court shall thereupon cause written notice of the deposit to be served on the money-lender, and he may, on presenting a petition, verified in the manner provided for the verification of a plaint and stating the same then due in respect of the loan and his willingness to accept the money so deposited, receive the same and appropriate it first towards the interest and the residue, if any, towards the principal:Provided that in accepting any sum deposited under this section, the money-lender shall not be bound by any statement made by the debtor, while depositing the same.
