Section 32(2) in The Bhopal Debt Redemption Act, 1955
(2)Where in any suit concerning a loan taken by an agriculturist or a workman the Tribunal finds that the creditor has without reasonable cause refused or neglected to deliver to the debtor a receipt for any payment by him on account of such loan or to credit such payment on the written instrument securing such loan, it may award the debtor such compensation not exceeding double the amount of such payment as it may consider proper.
