Section 15 in Andhra Pradesh Micro Finance Institutions (Regulation of Money Lending) Rules, 2011
15. All Charges to be subsumed under interest only.
(1)No Micro Finance Institution shall levy any charge or impose any cost by whatever name called, on the borrowers except the interest rate as disclosed in the letter granting the loan and as reported in the Form 1 and in Form 4.(2)No Micro Finance Institution can collect any amounts not being a part of the interest rate and any such collection is a violation under Section 8 (2) of the Act punishable under Section 18.
