Section 8(6) in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972
(6)(a)No money-lender shall accept from a debtor any article as a pawn, pledge or security for a loan unless he grants to such debtor a 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.(b)The documents executed by the debtor in favour of a money-lender shall be duly witnessed by the authority prescribed under sub-section (5).
