Section 18(4) in The Bombay Money Lenders Act, 1946
(4)No money-lender shall accept from a debtor any article as a pawn, pledge or security for a loan without giving him a plain signed receipt for the same with its description, estimated value, the amount of loan advanced against it and such other particulars as may be prescribed. [* * * * *] [The sentence 'such money-lender shall maintain the duplicates of such receipts in a separate register' was deleted by Gujarat 44 of 1963, section 7.]
