Section 31(b) in The Bengal Money-Lenders Act, 1940
(b)if the loan to which the decree relates was advanced after the commencement of this Act, allow any interest other than interest not exceeding six per centum per annum on the principal sum adjudged.'.]] Notwithstanding anything contained in any law for the time being in force or in any agreement, no Court shall, in any decree passed in any suit to which this Act applies or in any suit brought by a [borrower other than a borrower of commercial loan] [Words Substituted for the word 'borrower' by W.B. Act 4 of 1981, w.e.f. 2.2.1981.] for relief under section 36, allow any interest exceeding six per cent, per annum on the principal sum adjudged.
