Section 22(5) in The Rajasthan Money-Lenders Act, 1963
(5)No money-lender shall receive any payment from a debtor 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 the loan advanced against it and such other particulars as may be prescribed. Such money-lenders shall maintain the duplicates of such receipts in a separate register.
