Section 18(1) in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972
(1)Any money-lender, whether licensed or not,-(a)who actually advances an amount less than the amount shown in his accounts, registers, pawn-tickets or other documents relating to the loan; or(b)who receives interest or other charges at a rate higher than the rate shown in the accounts, registers, pawn-tickets or other documents; or(c)who renews loan in contravention of sub-section (7) of Section 8 shall be punishable with imprisonment for a term which may extend to one year or with fine which may extend to two thousand rupees or with both.
