Section 18(4) in The Bombay Money-Lenders Act, 1946
(4)No money-lender shall accept from a debtor any article as a pawn, pledge or security for a loan without giving him a plain 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. [Such money-lender shall maintain the duplicates of such receipts in a separate register.] [These words were added by Bombay 50 of 1959, Section 4(1).]
