7. Obligation of money lender to supply information as to state of loan and copies of documents relating thereto.
(1)In respect of every contract for the repayment of a loan made by a money-lender, whether made before or after the commencement of this Act, the money-lender shall on demand in writing being made by the borrower at the time of executing the contract or at any time during the continuance of the contract, supply to the borrower, or, if the borrower so requires, to any person specified in that behalf in the demand, a statement signed by the money-lender or his agent showing-(a)the date on which the loan was made, the amount of the principal of the loan, and the rate per cent. per annum of interest charged ; and(b)the amount of any payment already received by the money-lender in respect of the loan and the date on which it was made : and(c)the amount of every sum due to the money-lender, but unpaid, and the date upon which it became due and the amount of interest accrued due and unpaid in respect of every such sum ; and(d)The amount of every sum not yet due which remains outstanding and the date upon which it will become due :Provided that when a demand under this sub-section has once been complied with, a second demand any not be made in respect of the same loan within six months.(2)A money-lender shall on demand in writing by the borrower, and on tender of the prescribed sum for expenses, supply a copy of any security therefore, to the borrower, or if the borrower so requires to any person specified in that behalf in the demand.(3)If a money-lender to whom a demand has been made under this section fail without reasonable excuse to comply therewith within one month after the demand has been made, he shall not so long as the default continues be entitled to sue for or recover any sum due under the contract on account either of principal or interest and interest shall not be chargeable in respect of the period of the default.
