- [(1) No money-lender shall charge interest on any loan at a rate exceeding eighteen per cent simple interest per annum and two percent processing charge.] [Substituted by Kerala Act No. 5 of 2019, dated 19.7.2019.](2)A money-lender may demand and take from the debtor such charges and in such cases, as may be prescribed.(3)A money-lender shall not demand or take from the debtor any interest, in excess of that payable under sub-section (1)(4)No money-lender shall give any presents, gifts, commission or any amount other than the interest provided in sub-section (2) of section 4 to any depositor in connection with the deposits received by such money-lender or receive any presents, gifts, commission or any amount other than the interest and other charges specified in this section from any person to whom money is advanced.
