Section 41(c) in Arunachal Pradesh Money Lending (Regulation) Act, 2018
(c)enters into any agreement in the course of business of money-lending without a valid licence, or under a licence obtained in the name which is not his true name, shall on conviction, be punished,-(i)for the first offence with imprisonment of either description which may extend to five years or with fine which may extend to rupees five lakh or with both, and(ii)for the second subsequent offence, in addition to or in lieu of, the penalty specified in clause (i), with imprisonment of either description which shall not be less than five years, where such person is not a company, and with fine which shall not be less than rupees five lakh, where such person is a company.
