[Cites 0, Cited by 0]
[Entire Act]
State of Tamilnadu - Section
Section 9 in Tamil Nadu Money-Lenders Rules, 1959
9. Fees.
- The fee which may be charged by a money-lender for a statement of account furnished by him under rule 8 shall be as follows : -| Rs. P. | ||
| 1 | If the principal amount of the loan does notexceed Rs. 50 | 0-06 |
| 2 | If the principal amount of the loan exceeds Rs.50, but does not exceed Rs. 100 | 0-12 |
| 3 | If the principal amount of the loan exceeds Rs.100, but does not exceed Rs. 300 | 0-19 |
| 4 | If the principal amount of the loan exceeds Rs.300, but does not exceed Rs. 500 | 0-37 |
| 5 | If the principal amount of the loan exceeds Rs.500, but does not exceed Rs. 1,000 | 0-43 |
| 6 | If the principal amount of the loan exceeds Rs.1,000 | 0-50 |