Section 26 in The U.P. Regulation Of Money-Lending Act, 1976
26. Particulars of debts and deposits to be furnished by every moneylender. -
(1)Every money-lender carrying on the business of money-lending from before the commencement of this Act, shall submit to the Registrar, a statement in the prescribed form within a period of three months from the date of such commencement:[Provided that the Registrar may on an application by such moneylender, for sufficient cause condone the delay and accept the statement submitted within three months from the date of the commencement of the Uttar Pradesh Regulation of Money-Lending (Amendment) Act, 1978.] [Inserted by U.P. Act No. 1 of 1979.](2)The statement referred to in sub-section (1) shall contain the particulars of debts due to each money-lender and of deposits made with him and such other particulars as may be prescribed.(3)Every such statement shall be counter-signed, dated and sealed by the Registrar and shall be kept and maintained in the manner prescribed.(4)Notwithstanding anything contained in any contract, decree or order or any other law for the time being in force, no money-lender shall be entitled to claim any amount from a debtor in respect of any loan advanced before the commencement of this Act, unless the name of such debtor and the amount due from him has been specified in the statement referred to in subsection (1).
