Section 26(1) in Maharashtra Money-Lending (Regulation) Act, 2014
(1)A money-lender may recover from a debtor fees for the pass book supplied to him under sub-section (2) of section 24 or in respect of copies of statements supplied to him under sub-section (3) of section 24 or statement of accounts supplied to him under sub-section (1) of section 25 and in respect of copies of such statements supplied to the Assistant Registrar under the said sub-section.
