Section 10 in The Orissa Money-lenders' Rules, 1987
10. Receipt for pawned articles.
- Every receipt required to be granted by the money-lender under Clause (c) of Section 7 shall, in addition to the particulars mentioned in the said clause contain the following particulars, namely :(i)the market value of the pawned article at the time of pawning;(ii)the date of pawning; and(iii)the period fixed for repayment of the debt.
