Section 4(2B) in The Kerala Money-Lenders Act, 1958
(2B)For the purposes of sub-section (2A), the amount lent by a licensee for the year for which the security is to be paid shall be deemed to be-(a)the maximum aggregate loan amount outstanding on any day during the previous year; or(b)the amount invested by the licensee including all deposits received by him during the previous year, if the maximum aggregate loan amount outstanding is not ascertainable from his accounts;.
