Section 22(2) in The Rajasthan Money-Lenders Act, 1963
(2)Every money-lender shall,-(a)deliver or cause to be delivered in the prescribed manner-(i)to the debtor within three months from the date on which a loan is made, a statement in the prescribed form and in any recognised language showing in clear and distinct terms the amount and date of the loan and of its maturity, the nature of the security, if any, for the loan, the name and address of the debtor and of the moneylender and the rate of interest thereon and such other particulars as may be prescribed:Provided that no such statement shall be required to be delivered to a debtor if he is supplied by the moneylender with a pass- book which shall be in the prescribed form and shall contain an up-to-date account of the transactions with the debtor;(ii)to the Assistant Registrar within the said period, a statement containing the particulars referred to in sub-clause (i);(b)upon repayment of a loan in full, mark indelibly every paper signed by the debtor with words indicating payment of cancellation, and discharge every mortgage, restore every pledge, return every note and cancel or re-assign every assignment given by the debtor as security for the loan.
